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Union of India - Section

Section 14 in The Supreme Court Rules, 1966

14. No person having an Advocate-on-Record hall file a vakalatnama authorising another Advocate-on-Record to act for him in the same case save with the consent of the former Advocate-on-Record or by leave of the Judge in Chambers, unless the former Advocate-on-Record is dead, or is unable by reason of infirmity of mind or body to continue to act.