Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act] State of Odisha - Subsection Section 42(4)(e) in The Orissa Agricultural Produce Markets Rules, 1958 (e)the amount of earnest money which shall accompany the tender and the amount and nature of security required in case the tender is accepted;