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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(iii) in The Orissa Agricultural Produce Markets Act, 1956

(iii)All the assets vesting in the Market Committee, shall, subject to all its liabilities vest in the State Government for purposes of the Act.