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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(g) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(g)After completion of the Circulation, a copy thereof be transmitted to the concerned District and Sessions Judge and the Presiding Officer of the Subordinate Court inspected for submission of compliance report within two months from the date of receipt of the copy of the notes of inspection.