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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(3) in The Orissa Municipal Corporation Rules, 2004

(3)No inflammable or explosive substance, such as petroleum, Kerosene oil, fire works or gunpowder, in exceeds of the quantity required for one-day use, shall be stored within the licensed premises.