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 11] [Entire Act] State of Odisha - Subsection Section 11(vi) in Orissa Advocate's Welfare Fund Rules, 1986 (vi)The applicant advocate aggrieved on any order passed by the Welfare Fund Committee may file an appeal before the State Bar Council within 30 days for consideration.
