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State of Odisha - Section

Section 21 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960

21. Form of appeal.

(1)An appeal against the award of a Claims Tribunal shall be preferred in the form of a memorandum stating concisely the grounds on which the appeal is preferred.
(2)It shall be accompanied by a copy of the judgement and the award appealed against.