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 16] [Entire Act] State of Odisha - Subsection Section 16(b) in Orissa Human Rights Commission (Procedure) Regulations, 2003 (b)The case files of the cases posted in the Cause List shall be circulated to the Bench two days in advance together with the cause list.
