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

State of Odisha - Subsection

Section 7(c) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(c)As far as practicable procedural defects, if any, noticed during inspection shall be pointed out and necessary guidelines or instructions be imparted to remove the same.