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 3] [Entire Act] State of Odisha - Subsection Section 3(iii) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 (iii)"Judge-in-charge" means the puisne Judge of the High Court kept in charge of a particular District or Districts or Judgeship.
