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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)If a question arises in any appeal or revision application whether or not a person is the legal representative of a deceased appellant or applicant, such question may be determined by the Tribunal in summery, if necessary after taking evidence.