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[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(5)(c) in The Orissa Grama Panchayats Act, 1964

(c)Any market set up or established under the Orissa Agricultural Produce Market Act, 1956 which is situated within the area of a Grama and continues as such on the appointed date shall be deemed to be a market allowed to be set up or established under this Act, but shall cease to continue as such after the expiration of a period of three months from the appointed date unless its continuance is allowed further in accordance with the provisions of this Act and the rules made thereunder.]