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] State of Chattisgarh - Section Section 263 in High Court of Chhattisgarh Rules, 2005 263. In these rules, unless there is anything repugnant to the subject or context the word "advocate" shall include a partnership or a firm of advocates.
