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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Rules of the High Court of Orissa, 1948

(1)There shall be an Appeal Committee consisting of three Judges of the Court to be nominated by the Chief Justice from time to time for the disposal of appeals and representations made to the Courts on the administrative side by ministerial officers in Class III and by Class IV employees of the subordinate Courts.