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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3)(d) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(d)If two or more notices are received during the same period, the inter se priority shall be determined in accordance with the entries in the respective lists in Rule 5 and Rule 6 :