Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 41 in The Rules of the High Court of Orissa, 1948

41.

No paper-book in a criminal revision, reference received under Section 395 of the Code of Criminal Procedure or miscellaneous case shall be printed except under the orders of the Registrar.