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State of Odisha - Section

Section 6 in The Orissa Warehouse Act, 1956

6. Terms and renewal of licence.

- Every licence granted under Section 4 shall be valid for such period as may be prescribed and may, on application and payment of the prescribed fee, be renewed from time to time by the prescribed authority and for such period as may be prescribed, provided the other conditions referred to in Section 5 continue to be fulfilled.