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

State of Odisha - Subsection

Section 24M(2) in The Orissa Agricultural Produce Markets Rules, 1958

(2)The licensee shall, before the 30th June of every year, submit to the Director in Form XI, a statement of transaction undertaken by him as well as other traders in the market and auxiliary market yards during the previous financial year ending 31st March.