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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4) in The Orissa Advocates' Welfare Fund Act, 1987

(4)Any contravention of the provisions of Sub-section (3), [by an Advocate] [Substituted vide Orissa Act No. 10 of 1989.] shall disentitle him to the benefits of the Fund and the Committee shall report such instances to the Bar Council for appropriate action.