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(2) in The Rules of the High Court of Orissa, 1948 (2)The Registrar, in his discretion, may direct the paper-book in any appeal governed by Rule 34 to be printed in the form required by the Supreme Court.
