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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(c) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

(c)If he is found to have received any payment from a litigant on misrepresentation or is found indulging in acts unbecoming of a registered Advocate Clerk; or