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 30] [Entire Act] State of Odisha - Subsection Section 30(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (2)Every person appointed to the service of Civil Judge shall be given such periodical training as the High Court may from time to time, prescribe.
