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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(3) in Orissa Administrative Tribunal (Procedure) Rules, 1986

(3)In the absence of the Registrar, the Deputy Registrar or any other officer of the Tribunal authorised in writing by the Chairman in this behalf may perform or exercise all or any of the functions and powers of the Registrar.