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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)In all stay matters, restoration matters and matters relating to substitution of parties and abatement proceedings, there shall be registers in each case as Miscellaneous Case on contest of each such matter of proceeding.