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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(4) in The Orissa Agricultural Produce Markets Rules, 1958

(4)Notwithstanding anything contained in Sub-rule (3), the Market Committee may refuse to grant a licence to any person, who in its opinion, is not solvent or whose operations in the market area are not, likely to further efficient working of the market under the control of the Market Committee.