Section 2(1)(xiv) in The Orissa Agricultural Produce Markets Act, 1956

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State of Odisha - Subsection

Section 2(1)(xiv) in The Orissa Agricultural Produce Markets Act, 1956

(xiv)[ "Warehouse" means any building, structure or other protected enclosure which is or may be used for the purpose of storing agricultural produce being goods on behalf of depositors, but does not include cloak rooms attached to hotels, railway stations, the premises of other public carriers and the like;] [Substituted vide Act No. 27 of 1984, Section 2 (ii).]

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State of Odisha - Subsection

Section 2(1)(xiv) in The Orissa Agricultural Produce Markets Act, 1956