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 5] [Entire Act] State of Odisha - Subsection Section 5(3) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000 (3)The State Government shall appoint such persons as Special Judicial Magistrates who have been recommended by the High Court.
