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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3) in The Orissa Urban Police Act, 2003

(3)In the event of any dispute in relation to the amount of compensation payable under Sub-section (2) or the person to whom such amount shall be payable, the matter shall be referred by the competent authority to the Collector of the district whose decision thereon shall be final.