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

State of Odisha - Subsection

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

(2)Every renewal of a license granted under this rule shall be for a period of one year and shall be deemed to have come into effect from the day following the date on which the subsisting license expired.