Section 6(2)(a) in The Orissa Agricultural Produce Markets Act, 1956

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State of Odisha - Subsection

Section 6(2)(a) in The Orissa Agricultural Produce Markets Act, 1956

(a)on the failure of the licensed traders, any Organisation or authority to elect a member under Sub-section (1) within a period of three months from the date of the occurrence of the vacancy, the State Government shall give notice in writing to the licensed traders, Organisation or authority concerned to elect a member within a month from the date of such notice and on the failure of the said traders, Organisation or authority again to elect a member within the said period, the State Government shall nominate a person on behalf of such traders, Organisation or authority as a member of the Market Committee; and

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State of Odisha - Subsection

Section 6(2)(a) in The Orissa Agricultural Produce Markets Act, 1956