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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa Civil Courts Act, 1984

(3)Nothing in Sections 3, 4, 5, 7 or 8 shall apply to such officer, but all other provisions of this Act shall, so far as those provisions can be made applicable, apply to him as if he were a Judge of the Court with the powers of which he is invested.