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

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

State of Odisha - Subsection

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

(iii)When a case is dismissed for non-appearance of the petitioner, he may apply to set aside the dismissal order on showing sufficient cause for his previous non-appearance within a period of 30 days from the date of passing of the order.

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State of Odisha - Subsection

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