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(3) in The Orissa Agricultural Produce Markets Rules, 1958 (3)The licensee shall provide the infrastructure facilities in the market and the auxiliary market yards which are required for smooth trading.
