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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa State Transport Appellate Tribunal Rules, 1993

(2)There shall be also date seal of the Tribunal which shall be affixed to all Papers filed before the Tribunal or received by the Tribunal. It shall remain in the safe custody of the Presiding Officer who may allow it to remain in the safe custody of the Secretary.