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(c) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 (c)for the examination of parties and witnesses - Order XVIII, Rules 1, 2, 4, 6, 8 to 12, 15(i) and 16 to 18 and Order XXVI, Rules 1 to 3;
