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[Cites 0, Cited by 0] [Section 611] [Entire Act]

State of Odisha - Subsection

Section 611(2) in The Orissa Municipal Corporation Act, 2003

(2)Such licence shall be in such form and subject to such fee and conditions as may from time to time, be prescribed and if the Commissioner is not satisfied as provided in Sub-section (1), he may refuse to grant licence recording his reasons for refusal in writing.