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] [Entire Act] State of Odisha - Section Section 11 in The Rules of the High Court of Orissa, 1948 11. It shall be the duty of the Registrar to submit all papers relating to any matter to the Committee, if any, appointed to deal with it.
