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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa Agricultural Produce Markets Act, 1956

(3)The State Government shall determine the cost of such additional or special staff and shall, when their staff is employed for the purposes of more than one Market Committees, apportion such cost among the Committee concerned in such manner as it thinks fit. The decision of the State Government determining the amount payable by any Market Committee shall be final.