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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(4) in Orissa Public Distribution System (Control) Order, 2008

(4)No prior show cause notice would be required for withholding the allocation of quota to any licensee for a period not exceeding 60 days pending enquiry or investigation against the licensee, if the Licensing Authority has reasons to believe that the licensee has not maintained proper and correct accounts in respect of the quota allocated to him earlier or has diverted the PDS stocks or committed any other irregularities.