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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa State Transport Appellate Tribunal Rules, 1993

(2)In every appeal or revision application in addition to the parties before appropriate authority the Regional Transport Authority or the State Transport Authority or the Secretary of either authority, as the case may be, shall also be made respondent.