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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(c) in The Orissa Forest Act, 1972

(c)if any such appeals have been presented, the period limited by Section 19 for making an application for revision of the appellate order has elapsed, and all applications, if any, made within such period have been disposed of by the revisional authority; and