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 2] [Entire Act] State of Odisha - Subsection Section 2(i) in 'Gratuity Rules' for the employees of the Bar Council of Orissa (i)"Gratuity Fund" shall means the fund created and maintained under these rules for the payment of gratuity to the employees of the Council.
