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 2] [Entire Act] State of Odisha - Subsection Section 2(o) in Orissa Advocate's Welfare Fund Rules, 1986 (o)"Hard cash" means the dependant of the deceased advocate having no financial means and under in the circumstances immediate help is felt necessary by the Welfare Committee;
