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

State of Odisha - Subsection

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

(iii)The Welfare Committee when decides to grant financial assistance in an appropriate case shall sanction such as may be necessary to complete any treatment, connected with the ailment of the Advocate concerned not exceeding a sum of Rs. 5,000/-.