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State of Odisha - Section

Section 3 in Rules framed by High Court in relation to Advocates

3.

An Advocate who is not on the Roll of Advocates of the Bar Council of the State in which the Court is situate, shall not appear, act or plead in such Court, unless he files an appointment along with an Advocate who is on the Roll of such State Bar Council and who is ordinarily practising an such Court.