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State of Chattisgarh - Section

Section 262 in The High Court of Chhattisgarh Rules, 2007

262.

An advocate who is not on the roll of Advocates of the Bar Council of the State, in which the court is situated, shall not appear, act or plead in such court, unless he tiles an appointment alongwith an advocate who is on the roll of such State Bar Council and who is ordinarily practicing in such court.