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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(4) in The Rules of the High Court of Orissa, 1948

(4)When the paper-book is prepared in the Supreme Court form, the charges for the preparation of the record shall be the same as in cases of appeals to the Supreme Court and no extract from any paper other than an account shall be inserted in the paper-book.