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[Cites 0, Cited by 0] [Section 24U(9)] [Section 24U] [Entire Act]

State of Odisha - Subsection

Section 24U(9)(v) in The Orissa Agricultural Produce Markets Rules, 1958

(v)When in any case in which a decision is passed ex parte against the defendant he may apply for an order to set aside and upon his satisfying that he was prevented by sufficient cause from appearing when the case was called for hearing, an order setting aside the decision as against the defendant shall be passed and a date shall be appointed for hearing of the case.