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[Cites 0, Cited by 0] [Section 24M] [Entire Act]

State of Odisha - Subsection

Section 24M(3) in The Orissa Agricultural Produce Markets Rules, 1958

(3)The Director may accept or reject the statement submitted to him by the licensee after necessary examination and verification on the basis of information available with him and shall assess the balance amount if any payable by the licensee and collect the assessed amount.