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State of Odisha - Section

Section 41 in The Orissa Prohibition Act, 1956

41. Form and conditions of licences and permits.

- Every licence or permit, issued under Section 29, Section 30, Section 31, Section 32 or Section 33, shall-
(1)be granted on payment of such duty and such fees, if any, for such period, and subject to such restrictions, limitations and conditions as may be prescribed; and
(2)be in such form and contain such particulars as may be prescribed.