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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Ayurvedic Medicine Rules, 1960

(2)Any person desiring to renew his licence shall submit to the Registrar an application in Form H' accompanied by a fee of Rs. 5 on or before the 15th day of December of the year to which the licence relates.