Section 3(8)(i) in The Orissa Forest Produce (Control of Trade) Rules, 1983

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State of Odisha - Subsection

Section 3(8)(i) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(i)On appointment as an agent, the person or Grama Panchayat or Co-operative Society including the Orissa State Tribal Development Cooperative Corporation, the Orissa Forest Corporation Ltd or any other Government Undertaking so appointed shall execute an agreement in Form 'B' within fifteen days of the issue of the order of appointment failing which the appointment shall be liable to be cancelled and, on such cancellation, the agent shall be liable to pay the loss, if any, incurred by the Government as a result of cancellation of the appointment. The loss will be a sum to be calculated as under-

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State of Odisha - Subsection

Section 3(8)(i) in The Orissa Forest Produce (Control of Trade) Rules, 1983