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[Cites 0, Cited by 0] [Section 24V] [Entire Act]

State of Odisha - Subsection

Section 24V(6) in The Orissa Agricultural Produce Markets Rules, 1958

(6)After the defect is rectified, the appellate authority shall fix the date, hour and place of hearing of the appeal and issue notice to the parties concerned in the form specified by it at least 7 days before the date fixed for hearing of the appeal.