Section 32 — Power of court to permit appearances in particular cases.―Notwithstanding anything contained in this Chapter, any court,
Advocates Act, 1961
Power of court to permit appearances in particular cases.―Notwithstanding anything contained in this Chapter, any court, authority, or person may permit any person, not enrolled as an advocate under this Act, to appear before it or him in any particular case.Open in Lexace · Ask the AI about this section
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