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State of Odisha - Section

Section 66 in The Orissa Agricultural Produce Markets Rules, 1958

66. Employing of a general commission agent, broker or surveyor.

- No person shall, in the absence of an express agreement, be bound to employ a broker, a surveyor or a commissioned agent in any transaction or be required to pay for any broker, commissioned agent ,or surveyor employed by any other party to a transaction or when none is a employed.