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] [Section 24H] [Entire Act] State of Odisha - Subsection Section 24H(8) in The Orissa Agricultural Produce Markets Rules, 1958 (8)The licensee shall not indulge in any activities and practices which are detrimental to the interest of trade and proper functioning of the private market.
