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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5)(iii) in Orissa Administrative Tribunal (Procedure) Rules, 1986

(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the application has not been served are adequately and sufficiently represented by the respondents on whom notice of the application has been served.