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State of Chattisgarh - Section

Section 284 in High Court of Chhattisgarh Rules, 2005

284.

The designation of Senior Advocate shall be liable to be cancelled after due notice in the event of it being found that he has violated any or all of the provisions of the Rules prescribed by the Bar Council of India under Sections 16 (3) and 49 (1) (g) of the Act.