Section 4(7) in The Orissa Agricultural Produce Markets Act, 1956
(7)Subject to the provisions of Section 3, the State Government may at any time by notification, exclude from a market area, any area comprised therein or any agricultural produce in relation to such market area, or include in any market area, any area or any agricultural produce included in a notification issued under Section 3.] [Substituted vide Act No. 27 of 1984, Section 3.]
