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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(4)A party who wishes to discharge the Advocate engaged by him may apply to the Court for an order of discharge by following a similar procedure and the Court, if it is satisfied, may passed orders discharging the Advocate and while doing so impose such terms and conditions as it may deem proper.