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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)Shorthand Typist may be employed to take down the judgements, order in appeals and revisions provided that the Presiding Officer or the Tribunal attaches a certificate to the effect that the judgement has been recorded at his dictation and attests each page thereof by his signature.