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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(b) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(b)the judge served as a lawyer in the matter in controversy, or a lawyer with whom the judge previously practised law served during such association as a lawyer concerning the matter, or the Judge has been a material witness concerning to it;