Section 6(7) in The Orissa Agricultural Produce Markets Act, 1956
(7)No act done by a Market Committee shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Committee.[Chapter-II-A] [Inserted vide Orissa Act No. 5 of 2006 O.G.E. No. 660 dated 17.5.2006 (w.e.f. 6.6.2006).] Establishment of Private Markets
