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[Cites 0, Cited by 0] [Section 6B(1)] [Section 6B] [Entire Act]

State of Odisha - Subsection

Section 6B(1)(c) in The Orissa Agricultural Produce Markets Act, 1956

(c)the licensee in combination with other licensee wilfully commits any act or abstains from carrying his normal business in the market area, with an intention of obstructing, suspending or stopping the marketing of agricultural produce in the market and in consequence whereof the marketing of any such agricultural produce has been obstructed, suspended or stopped;