Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(1) in The Orissa State Transport Appellate Tribunal Rules, 1993 (1)Every order of the Tribunal shall be in writing and shall be pronounced in open Court immediately after completion of hearing or on the date fixed for the purpose.
