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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Odisha - Subsection

Section 144(12) in The Orissa Co-operative Societies Rules, 1965

(12)When the hearing of the appeal is completed, the appellate authority shall announce its judgement forthwith or may reserve it for a subsequent date in which case, the judgement shall be communicated to the parties.