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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Odisha - Subsection

Section 6A(2) in The Orissa Agricultural Produce Markets Act, 1956

(2)Any person or body of persons mentioned in Sub-section (1) may apply to the State Government for grant of a licence to establish a private market within the area notified under the said sub-section, in such form, in such manner and with such fees, as may be prescribed.