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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The Orissa Port Trust Act, 1962

(4)Whenever any question arises as to whether any condition specified in Sub-section (2) or (3) has been satisfied the same shall be referred to Government who shall make such orders as they deem fit and the order so made shall be final and binding on the parties :Provided that no such order shall be made without giving the parties concerned not more than fifteen days' time for being heard in the matter.