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 7 in The Rules of the High Court of Orissa, 1948 7. The Chief Justice may constitute Special Committee consisting of one or more Judges to consider and dispose of matters, specially or generally, referred to it by him.
