Section 89 in The Orissa Agricultural Produce Markets Rules, 1958
89. [ [Inserted vide Orissa Gazette Part III/29.11.1974.]
The State Government may by notification in the official Gazette suspend during the first year of the establishment of any market [Committee], the operation of any of the provisions of these rules for such time and- to such extent as they think fit.]Form I[See Rule 10 (i)]Nomination Paper
