Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 16 in The Supreme Court Rules, 1966 16. No Advocate-on-Record, may, without the leave of the Court, withdraw from the conduct of any case by reason only of the non-payment of fees by his client.
