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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1) in The Orissa Agricultural Produce Markets Rules, 1958

(1)No person shall do business in any [market area] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] as a broker, weighman, measurer or surveyor except under a licence granted by the Market Committee.