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 8] [Entire Act] State of Odisha - Subsection Section 8(3) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 (3)Any pending case in any other court to which the provisions of this Act apply shall stand transferred to the Designated Court.
