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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974

(2)A person shall be deemed to be in possession of essential foodstuffs-
(a)when they are held on behalf of that person;
(b)notwithstanding that they are pawned or pledged with another person.