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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(14) in The Orissa Advocates' Welfare Fund Act, 1987

(14)A member of the Fund shall have the obligation of appearing and conducting such cases which may be entrusted to him by the State Legal Aid and Advice Committee and similar Committees functioning in different districts and Sub-divisions of the State unless there are reasonable excuses for his non-appearance.