Section 45 — Penalty for persons illegally practising in courts and before other authorities.―Any person who practises in any court o

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. [46. Payment of part of enrolment fees to the Bar Council of India].―Omitted by Act 70 of 1993, s. 8 (w.e.f. 26-12-1993). 1[46A. Financial assistance to State Bar Council.―The Bar Council of India may, if it is satisfied that any State Bar Council is in need of funds for the purpose of performing its functions under this Act, give such financial assistance as it deems fit to that Bar Council by way of grant or otherwise.]

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