Section 45(3)(xiv) in The Orissa Agricultural Produce Markets Rules, 1958

[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(3)(xiv) in The Orissa Agricultural Produce Markets Rules, 1958

(xiv)for any other purposes, as may be deemed necessary by the Board for execution of the functions assigned to it under this Act, or as may be specified by the Government for carrying out the purposes of the Act.

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State of Odisha - Subsection

Section 45(3)(xiv) in The Orissa Agricultural Produce Markets Rules, 1958