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Judgment
1 paragraphs · 23 words
1.
We are of opinion that in this case we are not called upon to make any order under the Legal Practitioners'' Act.
High Courts(1910) 04 MAD CK 0028
In Re: Sub-Divisional Magistrate and 2nd Grade Pleader
Madras High Court · Decided on 4 April 1910 · Citation: (1910) 20 MLJ 498