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Union of India - Section

Section 21 in The Supreme Court Rules, 1966

21.

Two or more advocates not being senior Advocates or Advocates-on-Record, may enter into partnership and subject to the provision contained in rule 10, any one of them may appear in any cause or matter before the Court in the name of the partnership.Order VAPPEALS UNDER SECTION 38 OF THE ADVOCATES ACT, 1961 (25 OF 1961)