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

State of Odisha - Subsection

Section 13(2) in The Orissa Arbitration Tribunal Rules, 1979

(2)The security deposit, as required, should be credited to Government account in challan under the head "O-65-Other Administrative Services -Administration of Justice- (S)-Other receipts', and the duly receipted challan should be presented along with the claim before the Tribunal.