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] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(l) in The Orissa Advocates' Welfare Fund Rules, 1981 (l)"Welfare Scheme" means welfare scheme formulated by the Bar Council from time to time, under Clause (a) of Sub-section (2) of Section 6 of the Advocates Act and these rules.
