Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 22] [Entire Act] State of Odisha - Subsection Section 22(2) in The Orissa Agricultural Produce Markets Act, 1956 (2)Prosecution under this Act or any rule or bye-laws made thereunder, may be instituted by any person duly authorised in writing' by the Market Committee, in this behalf.
