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]

State of Chattisgarh - Subsection

Section 5(b) in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011

(b)Where more than one eligible Advocates have formed a partnership firm or an association of Advocates, they may be allotted, only one Chamber as Joint Allottee :