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State of Odisha - Section

Section 3 in Orissa Kerosene Control Order, 1962

3. [ [Substituted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).]

No person other than a wholesale dealer and a sub-wholesale dealer under parallel marketing system shall carry on business as a wholesale dealer or a sub-wholesale dealer within the State of Orissa except under, and in accordance with the terms and conditions of a licence granted in that behalf by the licensing authority.]