Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Odisha - Subsection Section 11(4) in The Orissa Industries (Facilitation) Act, 2004 (4)In the eventuality of delay which results in issue of deemed approval, the Heads of the Departments or Authority shall be liable for imposition of penalty as prescribed.
