Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 608] [Entire Act]

State of Uttar Pradesh - Subsection

Section 608(b) in The General Rules (Civil), 1957

(b)if he has been guilty of fraudulent or grossly improper conduct in the discharge of his professional duties; or
(bb)[ if he is found offering tips or bribes to court officials; or] [Inserted by Notification No. 711/Ve-58, dated 25-11-1983 (w.e.f. 17-3-1984) page 3.]