Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Odisha - Subsection Section 25(7) in The Orissa Marine Fishing Regulation Rules, 1983 (7)On receipt of an appeal, the Appellate Authority shall fix a date for hearing and issue notice for hearing to the appellate as well as to the Authorised Officer.
