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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa State Transport Appellate Tribunal Rules, 1993

(3)All applications including the application for an adjournment shall be required to be stamped with a Court-fee as provided in the Court-fees Act, 1870:Provided that this sub-rule shall not apply to the State Transport Authority or Regional Transport Authority or any other Transport Authority appearing before the Tribunal.