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 8] [Entire Act] State of Odisha - Subsection Section 8(9) in The Orissa Consumer Protection Rules, 1987 (9)Order of the State Commission on appeal shall be signed and dated by the members of the State Commission hearing the appeal and shall be communicated to the parties free of charge.
