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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Odisha - Subsection

Section 144(13) in The Orissa Co-operative Societies Rules, 1965

(13)Every decision or order of the appellate authority shall be supplied to the appellant and such other parties as in the opinion of the appellate authority are likely to be affected by the decision or the order.