12. [Suspension and dismissal of pleaders and mukhtars convicted of criminal offence.]
Rep by s. 50(4), ibid. (w.e.f 1-9-1963).
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
12. [Suspension and dismissal of pleaders and mukhtars convicted of criminal offence.] Rep by s. 50(4), ibid. (w.e.f 1-9-1963). |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
