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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(4) in Orissa State Bar Council Rules, 1989

(4)All disputes arising under the above sub-rule shall be decided by a Tribunal to be known as "Election Tribunal" comprising 3 Advocates whose names are on the State Roll and who are not less than of 19 years standing.