Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(3) in The Orissa State Transport Appellate Tribunal Rules, 1993 (3)In every appeal or revision application the memorandum shall also furnish the name and full address of appellant or applicant and all the respondents/opposite parties.
