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State of Odisha - Section

Section 6E in The Rules of the High Court of Orissa, 1948

6E. [] [Re-numbered vide C. S. No. 43 (X-8/86 dated 15.12.1986-w.e.f. 15.12.1986).]

[After the photo copies of the documents are received in the Copying Department immediate steps shall be taken for certifying the copies after erasing the signature and seal of Hon'ble Judges or Presiding Officers of the subordinate Courts if available upon the photo copies.] [Substituted vide C. S. No. 44 to 46 (X-8/86 dated 15.12.1986).]