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

State of Odisha - Subsection

Section 6B(2) in The Orissa Agricultural Produce Markets Act, 1956

(2)Before passing orders under Sub-section (1) the State Government shall intimate to the licensee the grounds on which it is proposed to pass such orders and give him a reasonable opportunity of showing cause against it.