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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(ii) in Orissa State Bar Council Rules, 1989

(ii)If at the end of any Court, there are two or more who have been on the State Roll for at least 10 years getting more than the quota as aforesaid but the member of candidates that yet be elected from such category under the proviso to Section 3 (2).