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[Cites 0, Cited by 0] [Section 270] [Entire Act]

State of Chattisgarh - Subsection

Section 270(3) in High Court of Chhattisgarh Rules, 2005

(3)An advocate who discloses to any party information confided to him in his capacity as an advocate by another party without the latter's consent shall not be protected merely be reason of his being permitted to appear, act or plead for the said party.