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

State of Odisha - Subsection

Section 33(4) in The Orissa State Transport Appellate Tribunal Rules, 1993

(4)The memorandum referred to in Sub-rule (3) of Rule 7 may be shown to any party or his advocate to the appeal or revision who desires to see it and a certified copy thereof may on application be supplied to any such party.