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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa Civil Courts Act, 1984

(3)The provisions contained in Sub-sections (1) and (2) shall mutatis mutandis, apply to proceedings pending in the Court of a [Civil Judge, (Junior Division).] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.]