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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The Orissa Consumer Protection Rules, 1987

(4)When the memorandum is presented after the expiry of period of limitation as specified in the Act, such memorandum shall be accompanied by an application supported by an affidavit setting forth the fact on which appellant relies to satisfy the State Commission that he has sufficient cause for not preferring the appeal within the period of limitation.