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 25] [Entire Act] State of Odisha - Subsection Section 25(1) in The Orissa Civil Courts Act, 1984 (1)With effect from the date of coming into force of this Act, the Bengal, Agra and Assam Civil Courts Act, 1887 (12 of 1887), shall stand repealed in its application to the State of Orissa.
