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

State of Odisha - Subsection

Section 3(2) in The Orissa Foodgrains Dealers' Licensing Order, 1964

(2)For the purpose of this clause, any person who stores in quantity of ten quintals or more of any one of the foodgrains or twenty-five quintals or more of all the foodgrains taken together at any one time shall, unless the contrary is proved, be deemed to be carrying on business as a dealer.