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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(b) in The Orissa Motor Vehicles Taxation Act, 1975

(b)the owner of the produce, a person authorised to act on his behalf, applies to have the sale postponed till the next day or, if a market is held at the place of sale, till the next market day, the sale shall be postponed accordingly and shall be then completed, whatsoever price may be offered for the produce.