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State of West Bengal - Section

Section 70 in The Appellate Side Rules of The High Court at Calcutta

70. In any case in which the party employing an advocate, or his agent, after due notice fails to pay the amount of the estimated costs for preparing briefs necessary to enable the advocate to conduct the case properly, the advocate or advocates, after notice to such party or his agent, or by leave of the court, may withdraw from the case.