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State of Odisha - Section
Section 23 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
23. [ [Inserted vide Notification. No. 15599/23.8.1980.]
The Claims Tribunal shall furnish a quarterly return Tribunals and State number of motor accident claim cases disposed of by him to the State Government in the proforma, namely.]ProformaNumber of motor accident claims cases disposed of by the Claims Tribunal and State Transport Appellate Tribunal (acting as Second Motor Accident Claims Tribunal) for the quarter ending-| Sl. No. | Name of 1st Motor Accident Claims Tribunal fromwhich the case received | Number of claims cases pending at the beginningof the quarter | Number of claims cases received and transferredduring the quarter | Total number of claims cases awaiting disposal | Number of claims cases disposed of during thequarter | Amount of compensation granted | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |