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 10 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000 10. Bail and Bonds. - Special Judicial Magistrate in relation to petty offences shall have the same powers as to bail and bonds as are provided in the Code. .
