51. First. - [Representative character of pleader.] Repealed Act X of 1861.
Second. - Pleader to give receipts to client for papers and to return them when required. Penalty for misconduct. - It shall be incumbent on a pleader, at the time of receiving any accounts, writings or documents from his client, to give a written receipt for them, and to restore them when required, under penalty of a fine not exceeding rupees one hundred, to be levied under the [* * *] [The words 'rules contained in the' were repealed by the Amending Act, 1895 (16 of 1895).] last clause of the preceding section: or, if the circumstances be of an aggravated nature, of suspension or [dismissal] [The word 'dismissal' was substituted for the word 'dismission', by the Amending Act, 1895 (16 of 1895).] [* * *] [The words and figures 'according to section 56 of this Regulation' are repealed, by the Amending Act, 1895 (16 of 1895).]
