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[Cites 0, Cited by 0] [Section 24Q] [Entire Act]

State of Odisha - Subsection

Section 24Q(2) in The Orissa Agricultural Produce Markets Rules, 1958

(2)After considering the response and giving the licensee an opportunity of being heard, the Government may suspend or cancel the license or,if satisfied that there is no substance in the alleged violations, may drop the proceeding.