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 2] [Entire Act] State of Odisha - Subsection Section 2(g) in The Orissa Advocates' Welfare Fund Rules, 1981 (g)"Indigent Advocates" means an advocate who is unable to maintain himself or his family and who in the opinion of the Welfare Committee, is in need of financial assistance;
