Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(m) in Orissa State Agricultural Marketing Board Regulations, 1991

(m)inspect construction work undertaken by the Market Committee and report omission in such construction work to the Secretary/Board and take all corrective measures. It shall be his duty to bring to the notice of the Market Committee concerned, any shortcoming and defective arrangements whenever noticed for immediate rectification,