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 13] [Entire Act] State of Odisha - Subsection Section 13(2) in The Orissa State Transport Appellate Tribunal Rules, 1993 (2)An application for adjournment may be presented with an affidavit of the party or a person acquainted with the facts of the case.
