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 19] [Entire Act] State of Odisha - Subsection Section 19(d) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 (d)Is the pendency due to negligence or inefficiency of the office ?
