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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa State Transport Appellate Tribunal Rules, 1993

(2)All appeals and revision applications shall ordinarily be heard at the Headquarters :Provided that the Presiding Officer may decide that an appeal or revision application may be heard at another place in the State of Orissa after due intimation to the parties.