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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(h) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(h)On receipt of the communication from the High Court under Rule 7(g), the Presiding Officer of the Subordinate Court inspected shall take appropriate steps for removal and rectification of the defects and deficiencies, if any, and report compliance within two months.