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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(2)Before an order cancelling the licence in pursuance of Sub-rule (1) is passed, the licensee shall be given an opportunity to show satisfactory cause, or fails to show cause within such time as may be specified by the Licensing Authority, the licence shall be cancelled.