Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(h) in Bombay High Court (Designation of Senior Advocates) Rules, 2018

(h)The Permanent Secretariat on scrutiny of the proposals so received will intimate the concerned Advocate of any irregularity, who shall remove the same within 15 days from the receipt of such intimation.