Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)In case an appeal or revision application is presented to the Secretary by the pleader such appeal or revision application shall be accompanied by a vakalatnama duly accepted by the pleader and shall bear a Court-fee stamp as provided in the Court-fees Act, 1870.