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 17] [Entire Act] State of Odisha - Subsection Section 17(4) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (4)Appointment in respect of vacancies, reserved under Sub-rules (1) and (2) shall be made in the order in which the names appear in the merit list.
