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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(6) in The Orissa Agricultural Produce Markets Act, 1956

(6)Where an appeal is presented within the period specified in Subsection (5), the amendment, alteration or rescission of the bye-laws or the adoption of new bye-laws shall not come into force till the order is confirmed by the State Government.