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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa State Transport Appellate Tribunal Rules, 1993

(1)There shall be a seal of the Tribunal, which should be affixed to all the orders and judgements and other important papers and notices issued by the Tribunal and it shall remain in the sole custody of the Presiding Officer or be delivered to the Secretary for safe custody.