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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Odisha - Subsection

Section 337(5) in Orissa Municipal Act, 1950

(5)The grantee of every licence or permission shall, at all reasonable time, while such licence or permission shall, at all reasonable time, while such licence or permission remains in force, produce the same at the request of the Executive officer or any person authorised by him.