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[Cites 0, Cited by 0] [Section 24R] [Entire Act]

State of Odisha - Subsection

Section 24R(3) in The Orissa Agricultural Produce Markets Rules, 1958

(3)In the event of suspension or cancellation of license, the licensee shall forthwith stop using the market and the auxiliary market yards if any for the purpose of sale and purchase of any notified agricultural produce.Part-II B Contract Farming