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 17] [Entire Act] State of Odisha - Subsection Section 17(c) in The Orissa Stamp Rules, 1952 (c)entry as an Advocate, Vakil or Attorney on the roll of any High Court; with stamps bearing the word "Advocate" "Vakil" or "Attorney" as the case may be;
