Section 20 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
20. Code of Civil Procedure to apply in certain cases.
- The following provisions of the First Schedule to the Code of Civil Procedure, 1908, shall, so far as may be, apply to proceedings before the Claims Tribunals, namely, Order V, Rules 9 to 13 and 15 to 30; Order IX, Order XIII, Rules 3 to 10; Order XVI, Rules 2 to 21; Order XVIII and Order XXIII Rules 1 to 3.
