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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(5) in The Orissa State Transport Appellate Tribunal Rules, 1993

(5)If the Secretary entertains any doubt about the propriety of granting the Copy of any documents he shall place the application before the Presiding Officer and act in accordance with his order.