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State of Odisha - Section

Section 18 in The Rules of the High Court of Orissa, 1948

18.

Except under the special orders of the Registrar no document, being an exhibit to an affidavit or verified petition, or the materials for any application, shall be given back unless the document is an original document, in which case it may be taken back on an order of the Registrar, a certified copy being retained.