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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(xi) in Rules framed by High Court in relation to Advocates

(xi)an application relating to or incidental to or arising in or out of any appeal, reference, revision or review arising on or out of the case (including in application for leave to appeal to the Supreme Court);