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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962

(4)The Government may accept or reject any application without assigning any reason therefor. The advance security deposit shall be refunded to the applicants whose applications are rejected. The subject to provision under Sub-rule (6), be adjusted against the security deposit required under Sub-rule (7).