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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in The Orissa Marine Fishing Regulation Act, 1982

(3)Where only one Appellate Board is constituted that Appellate Board shall have jurisdiction throughout the State, and where more than one Appellate Board is constituted the Government may, by notification, define the jurisdiction of each Appellate Board.