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Union of India - Section

Section 15 in Supreme Court Rules, 2013

15. No person having an advocate-on-record shall file a vakalatnama authorizing another advocate-onrecord to act for him in the same case save with the consent of the former advocate-on-record or by leave of the Judge in Chambers, unless the former advocate-on-record is dead, or is unable by reason of infirmity of mind or body to continue to act.