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 7] [Entire Act] State of Odisha - Subsection Section 7(5) in The Orissa Apartment Ownership Rules, 1992 (5)Any person aggrieved by an order of the competent authority may prefer an appeal to the State Government within the time-limit prescribed under Sub-section (2) of Section 14.
