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State of Odisha - Section

Section 36A in The Rules of the High Court of Orissa, 1948

36A. [ [Added vide C.S. No. 3 (X-1 dated 22.3.1984.)]

When a criminal revision is filed by private party against the Judgement and order of acquittal recorded in a case started by the State, the State shall be made party in such revision].