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[Cites 0, Cited by 0] [Section 561] [Entire Act]

State of Odisha - Subsection

Section 561(2) in The Orissa Municipal Corporation Act, 2003

(2)It Shall be lawful for the Commissioner, with the previous sanction of the Corporation, by public notice, from time to time, to prohibit within a distance of hundred yards of any Corporation market, the sale or expose for sale of all or any of the commodities ordinarily sold in the said Corporation market.