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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(6) in The Orissa Advocates' Welfare Fund Act, 1987

(6)The Committee shall comply with the directions issued by the State Government under Sub-section (5).Explanation -For all purposes of this Act the State Government in the Law Department shall be the Administrative Department.