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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3) in The Orissa State Transport Appellate Tribunal Rules, 1993

(3)The Presiding Officer of the Tribunal after making a local inspection shall note briefly in a memorandum any facts observed and such memorandum shall form part of the record of the appeal or revision.