Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(i) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(i)Soon after completion of two months and after receipt of the compliance report on the notes of inspection, the Inspecting Party consisting of the Superintendent, some Ministerial Officers including one Stenographer shall be deputed to the Court concerned to verify if all the defects pointed out have been actually and properly removed.