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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(4) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(4)A Judge shall not initiate, permit, or consider ex parte communications, or consider other communication made to the Judge outside the presence of the parties concerning a pending or impending proceedings.