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 2] [Entire Act] State of Odisha - Subsection Section 2(iii) in High Court Civil Procedure Alternative Dispute Resolution Rules, 2007 (iii)'Court' means "The High Court of Orissa and also all the Civil, Revenue and Consolidation Courts subordinate to the High Court".
