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] [Entire Act] State of Odisha - Section Section 19 in Orissa Administrative Tribunal (Procedure) Rules, 1986 19. Orders to be signed and dated. - Every order of the Tribunal shall be in writing and shall be signed and dated by the Members constituting the Bench concerned.
