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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2) in The Orissa Agricultural Produce Markets Rules, 1958

(2)Every licensed trader, general commission agent, weighman or Measurer shall, on a requisition in writing being made to him by the Chairman of the Market Committee, immediately produce for examination all and every scale and weight and measure used, kept, or possessed by him or by any person or persons under his authority or control and shall allow the Chairman to inspect, examine and compare the same.