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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(6) in Orissa Public Distribution System (Control) Order, 2008

(6)Grant of a license will not confer a right on the licensee for allotment of quota. The authority competent to allocate quota shall decide on quota to be allocated to each dealer with due consideration to the factors like utilization of the quota allocated to the dealer earlier, distance from the area proposed to be serviced compliance to the provisions of this order by the dealer and the requirements of overall efficiency of the Public Distribution System.