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 43] [Entire Act] State of Odisha - Subsection Section 43(2) in The Rules of the High Court of Orissa, 1948 (2)The copies filed by the petitioner shall be legibly typed in double space on good paper; failing which they shall be liable to be rejected by the office.
