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

State of Odisha - Subsection

Section 24G(3) in The Orissa Agricultural Produce Markets Rules, 1958

(3)When permission for commencement of trading has been accorded, the Director shall forward a copy of his communication to Government and make an entry in the Register of Licenses maintained by him.