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] [Entire Act] State of Odisha - Section Section 9 in The Orissa Agricultural Produce (Development and Warehousing) Corporation Rules, 1959 9. Conditions of allotment of shares. - Subject to the provisions of the Act and these Rules the shares of the Corporation shall be under the control of the Board.
