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State of Odisha - Section

Section 41 in The Orissa Boilers Rules, 1970

41. Fixing a date for hearing.

- On receipt of an appeal, the Chief Inspector shall at once fix a date for hearing of the appeal, if the appeal is to be heard by himself and obtain date for the hearing of the appeal from the appellate authority, if it is to be heard by the appellate authority no delay shall be made in deciding appeals.