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

State of Odisha - Subsection

Section 24T(6) in The Orissa Agricultural Produce Markets Rules, 1958

(6)A decision to register or to refuse registration of any Contract Farming Agreement shall as far as practicable be taken within a period of 15 days from the date of submission of the agreement for registration.