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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in Orissa State Bar Council Legal Aid Rules, 1986

(4)If an applicant wants to have written opinion on particular point or on a question of law involved in his case he will be entitled to have such opinion only on payment of the prescribed fee.Application for Legal Aid and Advice