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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979

(3)Notwithstanding anything contained in any law for the time being in force, no dealer shall keep his premises closed during working hours on any day without prior permission in writing of the Collector or any other officer authorised by him in this behalf.Explanation. - Working hours for the purpose of this clause shall be the working hours which the dealer has been observing immediately before the date of commencement of this Order.