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 39] [Entire Act] State of Odisha - Subsection Section 39(4) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (4)A Judge should not act as an arbitrator or mediator, except in the performance of judicial duties.
