Section 13(1)(a) in The Supreme Court Rules, 1966

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Union of India - Subsection

Section 13(1)(a) in The Supreme Court Rules, 1966

(a)"tout" means a person who procures, in consideration of any remuneration moving from any advocate or from any person acting on his behalf, the employment of such advocate in any legal business, or who proposes to or procures any advocate, in consideration of any remuneration moving from such advocate or from any person acting on his behalf, the employment of the advocate in such business, or who, for purposes of such procurement, frequents the precincts of the Court.

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Union of India - Subsection

Section 13(1)(a) in The Supreme Court Rules, 1966