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

State of Odisha - Subsection

Section 5(3) in The Orissa Motor Vehicles Rules, 1993

(3)When an appeal presented is found to be in order, the same shall be registered in the records of the appellate authority and notice shall be issued to the authority against whose order the appeal is preferred in such form and manner as the appellate authority may direct requiring him to produce such records as may be necessary, for hearing of the appeal.