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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(1)No Court employee shall have any business dealings with an advocate, nor shall he/she, save with the express permission of the Registrar General, share any residential accommodation with any advocate.