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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(a) in The Orissa Advocates' Welfare Fund Rules, 1981

(a)an, initial amount of Rs. 50,000 already set apart by the Bar Council and such other amount as the Bar Council may credit to this Fund from its other funds from time to time;