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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(d) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(d)The Judge-in-charge after going through the draft notes of inspection and on making any addition or alteration at his discretion will record his remark officer wise and finalise the draft notes of inspection.