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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(6) in The Legal Practitioners Act, 1879

(6)Any person who acts as a tout whilst his name is included in any such list shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five hundred rupees, or with both.