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State of Odisha - Section

Section 29 in The Orissa Warehouse Act, 1956

29. Appeals against certain orders of prescribed authority.

(1)An appeal against any order of the prescribed authority refusing to grant or renew a licence or suspending or cancelling any such licence in respect of a warehouse shall be made to such authority and within such time as may be prescribed.
(2)The decision of such appellate authority shall be final.