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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(b) in The Supreme Court Rules, 1966

(b)the passing of a resolution by the Supreme Court Bar Association or by a High Court Bar Association declaring any person to be at out shall be evidence of general repute of such person for the purpose of this rule.