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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(6) in The Orissa Agricultural Produce Markets Act, 1956

(6)All rules made under this section shall be laid as soon as possible after they are made before the Orissa Legislative Assembly for a total period of fourteen days, which may comprise in one session of in two or more sessions and shall be subject to such modifications as the said Assembly may make during the said period.