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] [Section 28] [Entire Act] State of Odisha - Subsection Section 28(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (2)Appointment to the cadre of Civil Judges shall be made from the select list in the order, the names appear therein.
