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

State of Odisha - Subsection

Section 24E(5) in The Orissa Agricultural Produce Markets Rules, 1958

(5)When the licensee permits a private market to be used by traders other than the licensee to make purchases in the market the license shall specify the maximum rate of market service charges which the licensee shall be competent to collect from such traders keeping in view the facilities and the services provided.