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 8] [Entire Act] State of Odisha - Subsection Section 8(2) in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963 (2)No order shall be made, under this clause unless the aggrieved person has been given reasonable opportunity of stating his case.
