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State of Uttar Pradesh - Section

Section 39 in The Bar Council of Uttar Pradesh Election Rules, 1992

39. An Advocate shall not enter appearance in any case in which there is already a vakalatnama or memo or appearance filed by an Advocate engaged for a party except with his consent; in case such consent is not produced he shall apply to the Court stating reasons why the said consent could not be produced and he shall appear only after obtaining the permission of the Court.

Section IV - A