Section 40 — [Repealed.].
The Legal Practitioners Act, 1879
[ Pleaders, etc., not to be suspended or dismissed without being heard .] Rep. by s . 50(4), ibid. ( w.e.f . 1-9-1963).Open in Lexace · Ask the AI about this section
[ Pleaders, etc., not to be suspended or dismissed without being heard .] Rep. by s . 50(4), ibid. ( w.e.f . 1-9-1963).Open in Lexace · Ask the AI about this section