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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The Rules of the High Court of Orissa, 1948

(2)If an application for review or revision is to be placed before a Divisions Bench for hearing, four copies of the paper-book shall ordinarily be prepared in type in the office of the Court, out of which one copy shall be supplied to the petitioner and one to the opposite-party first appellant The provisions of Rule 29 regarding of paper-book shall, as far as practicable, apply to this rule.