Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(8) in The Orissa Consumer Protection Rules, 1987

(8)State Commission may, on such terms as it may think fit and at any stage, adjourn the hearing of appeal, but more than one adjournment shall ordinarily be given and the appeal should be decided within 90 days from the first date of hearing.