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] [Entire Act] State of Odisha - Section Section 3 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000 3. Assignment of Cases. - The Chief Judicial Magistrate may from time to time assign any other types of cases to be decided by the Special Judicial Magistrate.
