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 10] [Entire Act] State of Odisha - Subsection Section 10(5) in The Orissa Legal Aid to the Poor Rules, 1975 (5)Costs awarded in favour of the party sanctioned legal aid shall be credited into the Treasury by the legal practitioner in the manner specified in Rule 9.
