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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(b) in The Orissa Forest Contract Rules, 1966

(b)In case of termination of a contract by the Chief Conservator of Forests or State Government the forest contractor may within 30 days from the date of receipt of the order of such termination appeal or represent his case before the State Government.