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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(4) in The Orissa Agricultural Produce Markets Rules, 1958

(4)Retail sale of agricultural produce by the producer shall be exempted from any fees.Explanation - "Retail sale" in respect of any agricultural produce means the sale of such agricultural produce in any calendar day not exceeding the quantity or value specified in the bye-laws of the Market Committee.