Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Odisha - Subsection Section 60(5) in The Orissa Agricultural Produce Markets Rules, 1958 (5)The licence shall be granted for a period of one year, after which it may be renewed on application and on payment of such tees as may be specified in the bye-laws.
