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State of Odisha - Section

Section 22 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976

22. Supply of certified copy of the order passed by the prescribed authority to the aggrieved party.

- Any person affected by any order passed by the prescribed authority under Rule 21, shall be entitled to be furnished with a certified copy thereof and any other connected document on application duly made in that behalf.