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State of Odisha - Section

Section 16 in Orissa State Bar Council Legal Aid Rules, 1986

16.

An Advocate who undertakes to render Legal Aid with or without remuneration shall not be entitled to receive any fees from the person in whose favour legal aid is granted or from any one on behalf of such persons. He will, however be entitled to receive such fees on honorarium as may be given to him by the concerned Legal Aid Committee according to the scale prescribed.