Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(a) in Orissa State Legal Services Authority Order, 1997

(a)affect reservation, relaxation of age-limit and other concession as are admissible, if any to the Scheduled Castes, the Scheduled Tribes, Socially and Economically Backward Class, Ex-servicemen, women and physically handicapped persons for appointment under the State Government, and