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State of Chattisgarh - Section

Section 265 in High Court of Chhattisgarh Rules, 2005

265.

An advocate who is not on the roll of Advocates of the Bar Council of the State in which the court is situated, shall not appear, act or plead in such court, unless he files an appointment along with an advocate who is on the roll of such State Bar Council and who is ordinarily practising in such court.