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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Weights and Measures (Enforcement) Act, 1958

(2)On receipt of an appeal under Sub-section (1) the appellate officer shall, after giving the persons concerned a reasonable opportunity of being heard, decide the appeal and the decision of the appellate authority shall be final.