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[Cites 0, Cited by 0] [Section 24V] [Entire Act]

State of Odisha - Subsection

Section 24V(11) in The Orissa Agricultural Produce Markets Rules, 1958

(11)When the hearing of the appeal is completed, the appellate authority shall announce its judgement forthwith or may reserve it for a subsequent date in which case, the judgement shall be communicated to the parties.