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 24] [Entire Act] State of Odisha - Subsection Section 24(i) in Orissa State Bar Council Rules, 1989 (i)No candidate who has not been an advocate on the State Roll for at least 10 years, shall be elected if 7 candidates less than 10 years standing have already been declared elected.
