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Citedby 13 docs - [View All]
Pravin Soneji, Vice President, ... vs J.M. Baxi And Co. And Anr. on 20 September, 1983
Lawyers Collective, A Society ... vs Anand Niketan, New Delhi - 110 02 on 16 December, 2009
The Hon'Ble High Court, Calcutta ... vs Subhasish Muhuri on 9 April, 2009
Chief Executive Officer And ... vs Patel Gandu Paba (Decd.) Through ... on 18 April, 1998
Sailendra Kumar vs Chairman Bar Council Of India And ... on 2 November, 1994

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[Complete Act]
Central Government Act
Section 45 in The Advocates Act, 1961
45. Penalty for persons illegally practising in courts and before other authorities.- Any person who practises in any court or before any authority or person, in or before whom he is not entitled to practise under the provisions of this Act, shall be punishable with imprisonment for a term which may extend to six months. 3[