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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(g) in Rules framed by High Court in relation to Advocates

(g)Every partner of the firm of advocates shall be bound to disclose the names of all the partners of the firm whenever called upon to do so by the Registrar of the High Court, the District Judge, the State Bar Council, any Court or any party for the against whom the firm or any partner thereof has filed the appointment or memorandum of appearance.