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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(iii) in Rules Relating to Staff of the Orissa State Bar Council

(iii)He shall not be below 25 years of age and above 35 years of age. Provided that the qualification required for a Senior Clerk may be relaxed by the Bar Council in suitable cases.