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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2) in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960

(2)The notice under Sub-rule (1) shall state that in case the owner or the insurer, if any, fails to appear on the date appointed, the Tribunal will proceed ex parte on the presumption that they have no contention to make against the award of compensation.