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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(e) in Rules framed by High Court in relation to Advocates

(e)The names of all members of the firm shall be recorded with the registrar of the High Court and/or the District Judge as the case may be and the State Bar Council, and the names of all the partners shall also be set out in all professional communication issued by the partners or the firms.