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 6A] [Entire Act] State of Odisha - Subsection Section 6A(6) in The Orissa Agricultural Produce Markets Act, 1956 (6)Every application made under this Section shall be disposed of by the State Government, within a period of sixty days from the date of receipt of such application.
