Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Odisha - Subsection Section 43(2) in The Orissa Prohibition Act, 1956 (2)Where a licence or permit held by a person is cancelled under Clause (a), (b) or (c) of Sub-section (1) the authority aforesaid may cancel any other licence or permit granted to such person under this Act.
