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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(6) in The Orissa Marine Fishing Regulation Rules, 1983

(6)The Appellate Authority shall, as soon as possible, examine it and satisfy that-
(a)the person presenting it has the authority to do so,
(b)it is made within the prescribed time-limit, and
(c)it confirms to all the relevant provisions of the Act and the rules.