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

State of Odisha - Subsection

Section 24P(1) in The Orissa Agricultural Produce Markets Rules, 1958

(1)The State Government shall renew the license if the licensee has provided the proposed infrastructure facilities in the market and operated the market properly and in compliance with the provision of the Act and these rules and communicate this in Form XIII.