Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 274 in High Court of Chhattisgarh Rules, 2005

274.

No advocate who has been debarred or suspended or w hose name has been struck off the role of advocates shall be permitted to act, as a recognized agent of any party within the meaning of Order 3 of Code of Civil Procedure, 1908.