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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(v) in Orissa Advocate's Welfare Fund Rules, 1986

(v)If the Welfare Committee finds that any statement given or evidence adduced by the applicant was false in material particulars the Committee shall refer the matter in the Bar Council with its report and the Council may call upon the applicant to refund the entire amount of any disciplinary proceeding be instituted against him.