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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Cement Control Order, 1973

(2)No order shall be made by the Controller of Supplies under this clause unless the aggrieved person is given a reasonable opportunity [of being heard.] [Inserted vide Orissa Gazette Extraordinary No. 448/1979-SRO No. 320 dated 21.2.1979.]