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State of Uttar Pradesh - Section

Section 45 in The Bar Council of Uttar Pradesh Election Rules, 1992

45. It is improper for an Advocate to demand or accept fees or any premium from any person as a consideration for imparting training in law under the rules prescribed by a State Bar Council to enable such person to qualify for enrolment under the Advocates Act, 1961.

Section VI - Duty to Render Legal Aid.