Section 11 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
11. Power to review.
- A review petition may be filed to the Secretary to Government, FS & CW Department against the decision of Appellate Authority by any party aggrieved by such decision within 30 days from the date of such decision and the Secretary of the department shall decide the review petition after giving the parties the opportunity of being heard.
