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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in Orissa Administrative Tribunal (Procedure) Rules, 1986

(1)The language of the Tribunal shall be English :Provided that the parties to a proceeding before the Tribunal may file documents drawn up in Oriya, if they so desire;Provided further that a Bench may in its discretion, permit the use of Oriya in the proceedings however, the final order shall be in English.