Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24U(9)] [Section 24U] [Entire Act] State of Odisha - Subsection Section 24U(9)(ii) in The Orissa Agricultural Produce Markets Rules, 1958 (ii)Where the defendant appears and the petitioner does not appear and the case is called for hearing the case shall be dismissed.