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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in The Orissa Agricultural Produce Markets Act, 1956

(5)After the issue of the notification under Sub-section (1), the State Government shall, as soon as possible on the recommendation of the Director, declare by notification, market yards and markets in the market area specifying the area over which each market shall extend around the respective market yard.