Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(c) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 (c)Are dates once fixed for peremptory hearing adhered to where adjournments granted, are the reasons recorded ?
