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State of Odisha - Section

Section 20 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998

20. Apology at any stage of the proceedings.

- (i) If at any time during the pendency of the proceedings, the contemner tenders an apology, the same shall be placed expeditiously for orders of the Beach.
(ii)If the Tribunal accepts the apology, further proceedings shall be dropped.