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

State of Odisha - Subsection

Section 8(4) in The Orissa State Transport Appellate Tribunal Rules, 1993

(4)On the date fixed for such hearing the Presiding Officer of the Tribunal may after hearing the parties, if any pass orders directing the admission of appeal or revision application on its rejection or such other order as he deems proper. Where the appeal or revision application is rejected the Tribunal shall record its reasons for doing so.