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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)No Pleader shall be allowed to appear in the Courts of the Deputy Commissioner or Assistants Commissioner except with the Deputy Commissioner permission. Such permission shall not be refused if the defendant at the time the cause of action arose resided beyond the jurisdiction of the Court in an area where the appearance of pleader is not restricted.