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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)If on the day fixed or any other day to which the hearing may be adjourned, the appellant or his advocate does not appear or does not remove the defects in the appeal memo, when appeal is called on for hearing the Tribunal may make an order that the appeal be dismissed.