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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(iii) in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998

(iii)Service of notice shall be effected in the manner prescribed in Rule 11 of the Orissa Administrative Tribunal (Procedure) Rules, 1986 or in such other manner as may be directed by the Bench.