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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(f) in The Orissa Advocates' Welfare Fund Rules, 1981

(f)"Disabled advocate" means an Advocate who on account of any illness or any physical or mental infirmity is unable to practise temporarily or permanently and who in the opinion of the Welfare Committee is in need of financial assistance;