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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(1) in The Orissa Agricultural Produce Markets Rules, 1958

(1)The Market Committee shall maintain a register showing the fees collected by it. A receipt duly signed by the person authorised by the Market Committee shall be granted to every person in respect of fees collected from him under these rules or the bye-laws.