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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa State Transport Appellate Tribunal Rules, 1993

(2)Where the person to be summoned is a public servant, the party shall alongwith the application for summons, deposit before the Secretary a sum of money as appears to the Tribunal to be sufficient to defray the travelling and other expenses of such person summoned for coming to the Tribunal and back and/or one day's attendance.