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State of Odisha - Section

Section 10 in The Orissa Agricultural Produce Markets Act, 1956

10. Execution of contract.

(1)Every contract entered into by a Market Committee shall be in writing and shall be executed on behalf of the Market Committee by its Chairman, and two other members of the Committee.
(2)No contract other than a contract executed as provided in Subsection (1) shall be binding on Market Committee.