Section 1A in The Rules of the High Court of Orissa, 1948
1A. [ [Inserted vide C. S. No. 61 (X-1/91 dated 14.12.1991).]
In case of deposit made under Section 173 of the Motor Vehicles Act, 1988 the same procedure as in Rule 1 above shall be followed. The deposit in question may be diverted to a term deposit for one year in any Nationalised Bank if an order to that effect is obtained by the party concerned from the Court. The term deposit for one year may further be extended as and when directed by the Court.]
