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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in The Orissa Civil Courts Act, 1984

(3)Notwithstanding anything contained in this Act at in the Code of Civil Procedure, 1908 (5 of 1908) the High Court may, by general or special order, make such arrangement as it deems fit for the disposal of urgent matters arising during the vacations.