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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(3) in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979

(3)Every person, if so required by the licensing authority or the officer referred to in Sub-section (1), shall be bound to afford all necessary facilities to the licensing authority or such officer for the purpose of enabling the licensing authority or such officer to exercise the powers under Sub-section (1).