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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(9) in The Orissa Electricity Reform Act, 1995

(9)If, after giving a notice under Sub-section (8) above, the Commission decides not to revoke the final order to which the notice relates, it shall give notice of its decision to the concerned persons.