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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3) in The Orissa Civil Courts Act, 1984

(3)An appeal against every order of the District Judge passed in an appeal under Sub-section (2) shall lie to the High Court under the rules contained in the Code of Civil Procedure, 1908 (5 of 1908) applicable to appeals from appellate decrees.