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[Cites 0, Cited by 1] [Section 18B] [Entire Act]

State of Odisha - Subsection

Section 18B(6) in The Orissa Money-lenders' Act, 1939

(6)Any person aggrieved by an order passed under Sub-section (2) or Sub-section (4) may, within one month from the date of communication of the said order, prefer an appeal before such authority as may be specified in the notification referred to in Sub-section (1).