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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(2) in Orissa State Agricultural Marketing Board Regulations, 1991

(2)These regulations shall be deemed to have come into force on and with effect from the date of approval by the State Government (provided that the services prior to that date shall be deemed to have been regulated under the corresponding provision of Government Rules except where the Board decides otherwise).