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[Cites 0, Cited by 0] [Section 5B(12)] [Section 5B] [Entire Act]

State of Odisha - Subsection

Section 5B(12)(b) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962

(b)The security deposit either wholly or in part, as the case may be, shall be adjusted by the Divisional Forest Officer towards any amount, if any, recoverable from the purchaser under the provisions of the agreement, the Act and these Rules and all such deductions shall have to be made good by the purchaser by deposit of an equivalent amount within fifteen days of the receipt of the notice to that effect.