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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(iii) in Rules Relating to Staff of the Orissa State Bar Council

(iii)He shall not below 30 years of age and have 35 years of age. Provided that the qualification required for a Head Clerk may be relaxed by the Bar Council in suitable cases.