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] [Entire Act] State of Odisha - Section Section 30 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 30. At least 5 judgements of each category are to be placed before the Judge-in-Charge/Inspecting Judge for verification- (a)If they cover both facts and law(b)Whether documents are correctly exhibited.(c)Whether evidence properly recorded(d)Quality of the judgement.
