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 9] [Entire Act] State of Odisha - Subsection Section 9(1) in The Orissa Special Courts Act, 2006 (1)Notwithstanding anything in the Code, an appeal shall lie from any judgement and sentence of a Special Court to the High Court of Orissa both on facts and law.
