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] [Entire Act] State of Odisha - Section Section 9A in The Orissa State Legal Services Authority Regulations, 1996 9A. [ Term of office of nominated members of District Authority. [Inserted vide Orissa Gazette Extraordinary No. 160 dated 1.2.2003.] - The term of office of the members of the District Authority nominated under sub-rule (3) of rule 10 of the Rules shall be for three years.]
