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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(5) in The Orissa Co-operative Societies Rules, 1965

(5)When a case is adjourned for hearing ex parte, and the defendant at or before such hearing, appears and assigns good cause for the previous non-appearance he may, upon such terms as to cost or otherwise, be heard in answer to the case as if he had appeared on the day fixed for his appearance.