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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Odisha - Subsection

Section 4A(1) in The Orissa High Court (Appointment of Staff) Rules, 1963

(1)A person to be eligible for appointment as Law Reporter should be an Advocate of at least 10 years' standing practising at Cuttack in the High Court of Orissa and should not be less than 35 years of age by the date of his appointment as Law Reporter.