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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(b) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(b)The time schedule required by the Inspecting Party for complication of preliminary notes of inspection for the District Court and other Superior Courts including the Tribunals shall be as follows