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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(3) in The Orissa Advocates' Welfare Fund Rules, 1981

(3)These rules and the schemes under the rules shall come into force on such date as the State Bar Council by resolutions appoint in this behalf.Notes-These Rules were approved by the Bar Council of India vide Resolution dated 2nd October, 1981, as communicated to this Council in their letter No. BCI/ D/2/49/1981, dated the 10th October, 1981.