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 5] [Entire Act] State of Odisha - Subsection Section 5(5) in Orissa Administrative Tribunal (Procedure) Rules, 1986 (5)An appeal against the order of the Registrar under Sub-rule (4) shall be made within 15 days of the making of such order to the Tribunal whose decision thereon shall be final.
