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

State of Odisha - Subsection

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

(j)The Inspecting Party on proper verification shall submit their report regarding removal of defects to the Registrar (Inspection and Enquiry) who shall place the same before the Hon'ble Chief Justice through the concerned Judge-in-charge.