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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4)(b) in The Orissa State Transport Appellate Tribunal Rules, 1993

(b)Certified copies of documents or orders shall be delivered by the Secretary to the party concerned on payment of fee specified in Clause (c) towards the cost of preparing the copies.