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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Odisha - Subsection

Section 87(2) in The Orissa Agricultural Produce Markets Rules, 1958

(2)If a special meeting is not convened in accordance with any such requisition specified in Sub-rule (1), the requisitioning authority, shall have the power to convene such meetings and the meeting so convened shall be deemed to be a meeting convened by the Secretary ]