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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Bihar - Subsection

Section 245(2) in Criminal Court Rules of the High Court of Judicature at Patna

(2)Lady Advocates-
(a)Black and full or half sleeve jacket or blouse, white collar stiff or soft with white bands with Advocates' Gowns;
(b)Sarees, or long skirts (white or black) or flare.
Provided that the wearing of Advocates' Gowns shall be optional except when appearing in the Supreme Court or in a High Court;Provided further that in Courts other than the Supreme Court, High Court District Court, Sessions Court or City Civil Court, a black tie may be worn instead of bands.] [Substituted by C.S. No. 84.]
(d)[ Pleaders of the Subordinate Courts when appearing in Court, are required to wear a black or white chapkan, achkan, Sherwani or buttoned up long Coat, with trousers or Churidar of Khalta pyjamas to match, and a black gown of the cut and, shape of the gown prescribed for advocates, omitting the pipe or drawings at the back and if European dress is worn, then a black coat with dark or white trousers and a black or dark coloured plain tie and the gown. [Substituted by C.S. No. 84.]
The wearing of a head dress is optional.]Note - [x x x x] [Omitted by C.S. No. 92, dated 29.9.1980.]