Section 11(1)(b) in The Orissa State Transport Appellate Tribunal Rules, 1993

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1)(b) in The Orissa State Transport Appellate Tribunal Rules, 1993

(b)if the party seeking to adduce additional evidence satisfies the Tribunal that such evidence, notwithstanding the exercise of due diligence was not within his knowledge or could not be produced by him at or before the time when the order under appeal or revision was passed; or

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State of Odisha - Subsection

Section 11(1)(b) in The Orissa State Transport Appellate Tribunal Rules, 1993