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Union of India - Section

Section 46 in Bar Council Of India Rules

46. Every Advocate shall in the practice of the profession of law bear in mind that anyone genuinely in need of a lawyer is entitled to legal assistance even though he cannot pay for it fully or adequately and that within the limits of an Advocate 's economic condition, free legal assistance to the indigent and oppressed is one of the highest obligations an Advocate owes to society.

Section-VII-Section on other Employments