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

State of Odisha - Subsection

Section 7(2) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(2)The parties shall be given notice sufficiently in advance by the Council indicating the details of claim, etc. and reasonable time shall be offered to the opposite party to, file a written statement. Each party shall be given full opportunity to present their claim/case.