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[Cites 0, Cited by 0] [Section 24O(2)] [Section 24O] [Entire Act]

State of Odisha - Subsection

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

(iii)Clearance Certificate regarding payment of dues to the Director, the concerned Regulated Market Committee, the VAT and Entry Tax Authorities and other local authorities, if any.