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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in The Orissa Electricity Reform Act, 1995

(2)The Commission shall consider any representations or objections that are duly made and not withdrawn and shall publish of such representations or objections specifying a period, not being less than thirty days from the date of publication of the notice within further representations or objections may be made.