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[Cites 0, Cited by 0] [Section 24U(9)] [Section 24U] [Entire Act]

State of Odisha - Subsection

Section 24U(9)(iv) in The Orissa Agricultural Produce Markets Rules, 1958

(iv)When the petitioner appears and the defendant does not appear and the case is called for hearing, the hearing may proceed ex parte provided the summons were duly served on the defendant.