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 3] [Entire Act] State of Odisha - Subsection Section 3(f) in The Orissa Offices of Profit (Removal of Disqualifications) Act, 1961 (f)the office of Chairman or member of the Syndicate, Senate, executive committee, council or Court of a University or any other body connected with a University;
