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[Cites 0, Cited by 0] [Section 44(6)] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(6)(b) in The Orissa Municipal Corporation Rules, 2004

(b)in the case of a temporary licence for such further periods as the Commissioner may think fit, but not exceeding at a time period specified in clause (a) or clause (b) of Sub-rule (2), as the case may be.