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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(7) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(7)Unless otherwise agreed to by the parties, the Council may appoint one or more experts to report to it on specific issues to be determined by the Council and require a party to give the expert any relevant documents/goods or other property for inspection.