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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in Orissa State Bar Council Rules, 1989

(2)After such certificate, a copy of the list shall be published in the Official Gazette and shall also be sent to the Advocate General and to the Bar Association to be affixed as they may direct and may also be sent to other similar association. A copy of the same shall also be put up on the Notice Board of the Bar Council.