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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(4) in The Orissa Agricultural Produce Markets Rules, 1958

(4)Any owner or manager so required to furnish information may appeal, within a fortnight of the date of receipt of the order, to the Director against the order and the decision of the Director in the matter shall be final.]Part-VI Fees - Levy arid Collection