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 28] [Entire Act] State of Odisha - Subsection Section 28(vii) in Orissa Administrative Tribunal (Procedure) Rules, 1986 (vii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices or for extending the time therefore;
