33. [On suspended or dismissed pleader, etc., failing to deliver certificate.]
Rep. by the Advocates Act, 1961 (25 of 1961), s. 50 (5) (w.e.f. 15-6-2011).
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
33. [On suspended or dismissed pleader, etc., failing to deliver certificate.] Rep. by the Advocates Act, 1961 (25 of 1961), s. 50 (5) (w.e.f. 15-6-2011). |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
