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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Forest Shooting Rules, 1973

(2)In case of a free permit to be issued under Rules 7 (b), 8 and 9, applications shall be made to the authority specified in these rules with the proof of a valid licence under Arms Act, 1959 (Act 54 of 1969).