Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Fruit Nurseries (Regulation) Act, 1997

(3)Where any person, or a nurseryman who owns and possesses a fruit nursery, intends to establish or, as the case may be, conduct more than one fruit nursery, he shall have to obtain a separate licence in respect of each fruit nursery.