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 1(12)] [Section 1] [Entire Act] State of Odisha - Subsection Section 1(12)(b) in The Orissa Reduction and Remissions of Court-fees Order, 1943 (b)copy of the evidence of supplementary witnesses after commitment when the copy is given under Section 219 of the said Code to an accused person,