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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(iv) in Orissa Advocate's Welfare Fund Rules, 1986

(iv)Financial grant to the Advocate concerned shall ordinarily be paid without delay, if the Advocate is unable to come for receiving the money so sanctioned the Secretary of the Orissa State Bar Council may send the amount through the cheque by post.