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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(e) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

(e)The Inspecting Party shall scrutinise the matter in details and prepare the notes of Inspection in order of subjects indicated in the proforma prescribed as per Schedule-II.