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

State of Odisha - Subsection

Section 37(4) in The Orissa Urban Police Act, 2003

(4)Where there is any dispute as to the amount to be paid by way of cost, the Commissioner shall, on an application made in that behalf by the aggrieved party, refer the matter to the Government or any authority nominated by the Government, whose decision thereon shall be final.