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(j) in Orissa Advocate's Welfare Fund Rules, 1986 (j)"Serious Ailment" means, ailment of serious nature affecting brain, heart, lungs, abdomen, or compound fracture or any part of the body which requires treatment for more than one month;
