Section 10(2) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(2)No order shall be made by the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.] under this clause unless the aggrieved person has been given a reasonable opportunity of [being heard.] [Inserted vide SRO No. 965/23.8.1979.]
