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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(f) in Orissa Advocate's Welfare Fund Rules, 1986

(f)"Disabled Advocates" means an Advocate who on account of any illness or any physical or mental infirmity unable to practice temporarily or permanently and who is in the opinion of the Welfare Committee is in need of financial assistance;