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] [Entire Act] State of Odisha - Section Section 17 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 17. The members of the Bench of the Lok Adalat shall be entitled to honorarium at the rate as may be fixed by the State Authority.
