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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa State Transport Appellate Tribunal Rules, 1993

(3)If the defect or defects is or are not remedies within the date fixed, the Secretary shall make a report to that effect to the Presiding Officer of the Tribunal who may hear the matter on giving the notice of such hearing to the party and the State Representative, if any, in Form No. II.