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State of Odisha - Section

Section 7 in The Orissa Industries (Facilitation) Act, 2004

7. Appeal.

- Any person aggrieved by the decision of the High Level Clearance Authority, State Level Single Window Clearance Authority or District Level Single Window Clearance Authority may, within thirty days from the date of receipt of communication of the decision of the Authorities, appeal to the Appellate Authority as may be prescribed.