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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(iii) in The Orissa Advocates' Welfare Fund Rules, 1981

(iii)The Bar Council may at any time by resolution withdraw, abolish or abandon the operation of any schedule and on such withdrawal, abolition or abandonment, all the moneys, assets and liabilities in respect of the scheme shall stand transferred to and vest in the council.