Section 4(2) in The Orissa Agricultural Produce Markets Act, 1956
(2)For the removal of doubts, it is hereby declared that a notification published in the Gazette under Section 3 or under Sub-section (1) shall have full force and effect notwithstanding any omission to further publish the same in any other manner, or irregularity or defect in such further publication in pursuance of Section 3 or Sub-section (1), as the case may be.
