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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

(3)Notwithstanding anything contained in sub-clause (1) and (2), the licence issued or renewed under this order shall be valid till a decision on the application for its renewal is taken by the licensing authority.