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[Cites 0, Cited by 0] [Section 524] [Entire Act]

State of Bihar - Subsection

Section 524(b) in Civil Court Rules of the High Court of Judicature at Patna

(b)No Vakil or Pleader shall plead in any case unless he has (a) been engaged for that purpose by another Vakil or Pleader duly appointed to act for the party or (b) filed a memorandum of appearance under Order III, Rule 4 of the Civil Procedure Code.