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State of West Bengal - Section

Section 72 in The Appellate Side Rules of The High Court at Calcutta

72. A party desiring to cancel a vakalatnama filed by him in any appeal or other proceeding in this court must file a duly stamped and verified application for the orders of the court unless the advocate who accepted the vakalatnama signifies his willingness to retire from the case, in which case the application need not be verified.