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[Cites 0, Cited by 0] [Section 29(8)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(8)(b) in The Orissa Electricity Reform Act, 1995

(b)specifying the period not being less than thirty days from the date of publication of the notice within which representations or objections to the proposed revocation may be made, and shall consider any representations or objections which are duly made and not withdrawn within ten days of the receipt thereof.