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[Cites 0, Cited by 0] [Section 24G] [Entire Act]

State of Odisha - Subsection

Section 24G(1) in The Orissa Agricultural Produce Markets Rules, 1958

(1)The Director, on receipt of intimation from the licensee that adequate facilities have been created in the market and at the auxiliary market yards if any, shall make an inspection to satisfy himself about the adequacy of the facilities for smooth trading and upon being satisfied shall allow commencement of trading in the market.