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 11] [Entire Act] State of Odisha - Subsection Section 11(6) in The Orissa Civil Courts Act, 1984 (6)A judicial act done by a Civil Court on a holiday notified as such shall not be invalid by reason only of its having been done on such holiday unless it has caused prejudice to any party.
