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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5) in The Orissa Luxury Tax Act, 1995

(5)Where a stockist makes an application for licence under Subsection (3) within the period referred to in Sub-section (2), such stockist shall be deemed to have complied with the provisions of Sub-section (1) during the pendency of his application for the grant of the licence.