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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(xv) in Rules framed by High Court in relation to Advocates

(xv)any application for expunging remarks or observations on the record of or made in the Judgement in the case or any appearance, revision or review arising out of the case; and