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 4] [Entire Act] State of Odisha - Subsection Section 4(viii) in The Rules of the High Court of Orissa, 1948 (viii)to deal with the revision of cadre strength of Chief Judicial Magistrates,Subordinate Judges and Munsifs;
