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(c) in Orissa State Bar Council Legal Aid Rules, 1986 (c)"Aided person" means a person to whom legal aid or advice has been sanctioned, and who is receiving or has received legal aid or advice;
