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 5] [Entire Act] State of Odisha - Subsection Section 5(c) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 (c)Programme of Inspection drawn up shall be placed before the Judge-in-charge for approval and thereafter placed before the Chief Justice.
