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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Odisha - Subsection

Section 241(3) in The Orissa Municipal Corporation Act, 2003

(3)The Commissioner shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant or renew a licence, as the case may be, on payment of such fee as may be determined by regulations, or refuse or cancel a licence, as the case may be.