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State of Uttar Pradesh - Section

Section 32 in The U.P. Debt Relief Act, 1977

32. [Prohibition of appearance of legal practitioner.] [Substituted by U.P. Act No. 2 of 1979.]

- No party to any proceeding under this Act shall be entitled to be represented by a legal practitioner.Explanation. - In this section the expression 'legal practitioner' shall have the meaning assigned to it in Section 2 of the Advocates Act, 1961.