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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(3) in The Orissa Agricultural Produce Markets Rules, 1958

(3)The Market Committee may if it considers necessary to do so for the purposes of control of the market require the owner or manager of any industrial concern located within the market to furnish such information in respect of any notified agricultural produce which is handled of used by the said concern.