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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(iii) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(iii)"legal practitioner" means an advocate, vakil or attorney of any High Court, or a pleader or a revenue agent and includes any person who has at any time practised before any Court ;