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[Cites 0, Cited by 0] [Section 435] [Entire Act]

State of Gujarat - Subsection

Section 435(g) in Gujarat High Court Rules, 1993

(g)Every partner of the firm of advocates shall be bound to disclose the names of all the partners of the firm whenever called upon to do so by the Registrar of the High Court, the District Judge, the Bar Council any Court or any party for or against whom the firm or any partner thereof has filed the appointment or memorandum of appearance.