Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25A] [Entire Act] State of Odisha - Subsection Section 25A(5) in The Orissa Agricultural Produce Markets Rules, 1958 (5)The decision of the Government under Sub-rule (4) shall be final and deemed to be a decision of the Market Committee.] [Substituted by O.G.E. No. 794, Dated 3.8.1996.]
