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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(4)Information furnished or application made to the Council by any party shall be supplied to other party and any expert report/eventual document on which Council may rely in making its decision shall also be supplied to the parties.