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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(f) in Rules framed by High Court in relation to Advocates

(f)The firm of advocates shall notify to the Registrar of the High Court and/or the District Judge, as the case may be, and the State Bar Council, and change in the composition of the firm or the fact of its dissolution as soon as may be from the date on which such charge occurs or its dissolution takes place.