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 21 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 21. Are the orders requiring judicial discretion drawn up by the P.O. and do they contain adequate reasons ? (To be verified from atleast 5 cases)
