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 37] [Entire Act] State of Odisha - Subsection Section 37(5) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (5)A Judge shall hear and decide matters assigned to the Judge except those which he is disqualified to appear under Rule 40 of these rules.
