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

State of Odisha - Subsection

Section 8(1) in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963

(1)Any person aggrieved by any order of the licensing authority refusing to issue or reissue or renew a licence or cancelling or suspending a licence under the provisions of this Order may appeal to the State Government within 30 days of the date of the receipt by him of such order.