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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(4) in The Orissa Development Authorities Rules, 1983

(4)In the case of deletion or blacklisting of the name of a contractor from the Register or rejection of an application for registration as a contractor or matters connected thereto, the aggrieved person may prefer an appeal to the Authority within one month from the date of receipt of the relevant order. The decision of the Authority on appeal shall be final.