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

State of Odisha - Subsection

Section 7(6) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(6)Unless otherwise agreed to by the parties, either party may amend/supplement their claim or defence during hearing of the cases of arbitral/conciliation proceedings unless the Council considers if in appropriate to do so having regard to the delay in making it.