Section 14A in The Rules of the High Court of Orissa, 1948
14A. [ [Inserted vide C.S.No. 35 (X-3/86/dated 5.9.1986).]
The stamp reporting shall be done as early as possible within 3 days from the date of filing and defects, if any, shall be notified by the Deputy Registrar on the next earliest Tuesday or Friday, as the case may be, along with the Supplementary Cause List and a copy thereof shall be sent to the Secretary, Bar Association for removal of defects.
