Section 4(6)(b) in The Orissa Agricultural Produce Markets Act, 1956

[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6)(b) in The Orissa Agricultural Produce Markets Act, 1956

(b)the market committee, in any other case-

(i)use any place in the market area for the marketing of agricultural produce specified in the said declaration, or

(ii)operate in the market area or in any market therein as a trader, commission agent, broker, processor, weighman, measurer, surveyor or warehouseman or in any other capacity in relation to the marketing of such agricultural produce :

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State of Odisha - Subsection

Section 4(6)(b) in The Orissa Agricultural Produce Markets Act, 1956