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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Chattisgarh - Subsection

Section 287(16) in The High Court of Chhattisgarh Rules, 2007

(16)Whenever, a pleader ceases to employ a recognized clerk he shall notify the fact to the Registrar General and shall also briefly state the reason why he has ceased to employ him. On receipt of this information the name of the clerk shall be struck off from the register and all concerned shall be informed.