Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(5) in The Orissa (Prevention of) Food Adulteration Rules, 1959 (5)An application for licence shall be made to the Food (Health) Authority in Form 'A' and shall be accompanied by the chalan showing payment of the fees above mentioned.
