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 3] [Entire Act] State of Odisha - Subsection Section 3(b) in The Family Courts (Orissa) Rules, 1990 (b)A Judge of a Family Court shall be entitled to the selection grade of pay and allowances and leave as admissible to an office of the selection grade in the Orissa Superior Judicial Service.
