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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(d) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(d)The sender of the letter upon registration thereof as a regular writ petition shall Not be entitled to engage a member of the Bar of his choice in support of his claim but may withdraw the petition and present a Formal petition in terms of Rule 57(a) of these Rules.