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

State of Odisha - Subsection

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

(1)The licensee shall submit to the Director in Form X Monthly Returns of purchase and sale of different agricultural produce including processed goods made in the market and at the auxiliary market yards, if any, by the 25th of the succeeding month.