Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 43 in Orissa Economiser Inspection Administrative Rules, 1952 43. Ex parte decisions. - In any appeal, if the appellant is not present on the date fixed, the appeal may be decided in his absence.
