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[Cites 0, Cited by 0] [Section 433] [Entire Act]

State of Gujarat - Subsection

Section 433(2) in Gujarat High Court Rules, 1993

(2)In Criminal cases, the appointment of an advocate, unless otherwise limited, shall be deemed to be in force until determined with the leave of the Court by writing signed by the party or the Advocate, as the case may be, and filed in Court or the advocate dias, or until all proceeding in the case are ended so far as regards the party.