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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Agricultural Produce Markets Act, 1956

(1)A Market Committee may, with the previous sanction of the State Government, raise money required lot carrying out the purposes for which it is established on the security of any property vested in it and of any fees leviable by it under this Act.