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

State of Odisha - Subsection

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

(g)"Indigent Advocate" means an Advocate who is unable to maintain himself and his family from his profession and other income and who is so certified by the Bar Association of his/place of practices. In the opinion of Welfare Committee is in the need of financial assistance.