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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Manipur - Subsection

Section 39(3)(c) in The Manipur (Courts) Act, 1955

(c)no appearance, application or act in or to the court, required or authorised by law to be made or done by a party in such court shall be made or done by a pleader (as defined in the Code of Civil Procedure, 1908) save with the permission of the Court;