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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Arbitration Tribunal Rules, 1979

(2)The award amount shall be paid by the concerned parties within a period of 120 days of receipt of the notice of such award by the party :Provided that if this amount is not paid within the stipulated period, the Tribunal shall have power to direct payment of interest on the principal amount of award.