Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(3) in Orissa Administrative Tribunal (Procedure) Rules, 1986 (3)For purposes of Sub-rules (1) and (2), the Tribunal shall have the power to decline an adjournment and to limit the time for oral arguments.
