Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 4 in Orissa Advocate's Welfare Fund Rules, 1986

4.

The Fund shall vest in the Bar Council.
(b)The accounts of the "Orissa State Bar Council Welfare Fund" shall be opened in a Nationalised Bank and shall be operated jointly by the Chairman and Secretary of Orissa State Bar Council.