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

State of Odisha - Subsection

Section 36(1) in The Rules of the High Court of Orissa, 1948

(1)In the case of applications for review or revision, the paper-book shall be in type. The original papers and certified copies filed the applicant may be used for the composition of the paper-book, if clean and clearly legible. Otherwise, the papers will be typed in the office at the cost of the appellant.