Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48A] [Entire Act] Union of India - Subsection Section 48A(2) in The Advocates Act, 1961 (2)No order which prejudicially affects any person shall be passed under this section without giving him a reasonable opportunity of being heard.]
