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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(1)Arbitral/Conciliation Proceeding may be initiated by the Council by a written complaint filed before it by the party indicating the details of claim outstanding along with the documents as per the check list prescribed for the purpose of initiating arbitral/conciliation proceedings.