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State of Odisha - Section

Section 3 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960

3. Applications.

- Every application for payment of compensation made under section 110-A shall be made [in Form COF] [Substituted vide Notification No. 4935-T./10.4.1985.] and shall be accompanied by the fee prescribed therefore in Rule 22: