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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in The Orissa Maternity Benefit Rules, 1965

(3)When an appeal is received, the competent authority shall call from the Inspector the record of the case, before a fixed date. The competent authority shall, if necessary, also record the statements of the aggrieved person and of the Inspector and seek clarification if any is required.