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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)An appeal shall lie to the Tribunal within thirty days of receipt of the order appealed against :Provided that if any doubt arises as to the date of the receipt of the order by the person aggrieved, the decision of the Tribunal shall be final.