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 9] [Entire Act] State of Odisha - Subsection Section 9(3) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000 (3)All petty offences shall be tried in summary way as per the procedure laid down in Sections 206 and 260 of the Code, as and when occasion arises.
