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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)The written statement and the additional written statement and other papers in every proceeding shall be attached as the case proceeds to the respective files to which they belong and shall be arranged properly in order to facilitate the Court. The depositions recorded from day to day shall be kept in order of examination.