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(5) in The Orissa Agricultural Produce Markets Act, 1956 (5)The Market Committee may, within thirty days from the date of issue of the certified copy referred to in Sub-section (4), appeal against such order to the State Government.
