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

State of Odisha - Subsection

Section 12(1) in Orissa Administrative Tribunal (Procedure) Rules, 1986

(1)The respondents shall file three complete sets containing the reply to the application along with the documents relied upon by him, in a paper book form, with the Registrar within one month of the date of service of the notice of the application on him.