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

State of Odisha - Subsection

Section 7(3) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(3)Language of the arbitral/conciliation proceedings shall be ordinarily in English. But, the parties are free to agree upon for any other language to be used in the arbitral/conciliation proceedings subject to approval of the Council.