Section 7(4) in The Orissa Consumer Protection Rules, 1987
(4)[The sitting of the State Commission shall ordinarily be held at headquarters of the State Commission and, depending on the number of cases, the State Commission may also have its sitting at other suitable places within the State.] [Substituted by O.G.E. No. 956, dated 19.7.1993. Notification S.R.O. No. 558/93 dated 6.7.1993.]
