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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(xvi) in Rules framed by High Court in relation to Advocates

(xvi)any application or proceeding for sanctioning prosecution under Chapter XXXV of the Code of Criminal procedure, 1898 or any appeal or revision arising from and out of any order passed in such an application or proceeding, shall be deemed to be proceedings in the case ;