Section 11(1)(a) in The Orissa State Transport Appellate Tribunal Rules, 1993

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1)(a) in The Orissa State Transport Appellate Tribunal Rules, 1993

(a)if the authority from whose order the appeal or revision application is preferred has refused to admit evidence which ought to have been admitted; or

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State of Odisha - Subsection

Section 11(1)(a) in The Orissa State Transport Appellate Tribunal Rules, 1993