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State of Odisha - Section

Section 8 in The Orissa Forest Produce (Control of Trade) Act, 1981

8. Opening of Depots and Publication of the Price List, etc. at the Depot.

- There shall be set up in each unit such number of depots and at such places as the State Government may taking into consideration the convenience of the growers of specified forest produce direct and price list of specified forest produce fixed by the State Government under Section 7 and the hours or business shall be prominently displayed on the notice board kept for the purpose at every such depot.