Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(2)(c) in Orissa Advocate's Welfare Fund Rules, 1986 (c)Any grants donations, gifts or beneficiary received from any quarter, interest, earned and credited to the fund from time to time;