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State of Odisha - Section

Section 1 in The Orissa Advocates' Welfare Fund Rules, 1981

1. Short title, extent and commencement.

(1)These rules may be called the Orissa Advocates' Welfare Fund Rules, 1981.
(2)It extends to the whole of the State of Orissa.
(3)These rules and the schemes under the rules shall come into force on such date as the State Bar Council by resolutions appoint in this behalf.Notes-These Rules were approved by the Bar Council of India vide Resolution dated 2nd October, 1981, as communicated to this Council in their letter No. BCI/ D/2/49/1981, dated the 10th October, 1981.