Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Manipur - Section Section 6 in The Defence Pleaders (Appointment and Fees) Rules, 1976 6. All appointments of defence pleaders under Rule 3 by any Court of Session shall be intimated to the Legal Remembrancer of the State Government concerned.
