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[Cites 0, Cited by 0] [Section 39(11)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(11)(h) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(h)any other gift, bequest, favour or loan, only if the donor is not a party or other person who has come or is likely to come or whose interests have come or are likely to come before the Judge.