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 28] [Entire Act] State of Odisha - Subsection Section 28(8) in The Orissa Agricultural Produce Markets Act, 1956 (8)Any bye-laws made under this Act may provide that any contravention thereof shall, on conviction, be punishable with fine which may extend to one hundred rupees.]
