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CIVIL - Only Advocates can Plead and Argue on Behalf of Litigants Before Courts: Calcutta HC - (25 Feb 2019)

CIVIL

Calcutta High Court has observed that acting and appearing for another will not include a right to plead or argue before a court of law and held that only advocates enrolled under Advocates Act are authorised to plead and argue on behalf of litigants before a court of law.

Tags : CALCUTTA HIGH COURT   ONLY ADVOCATES CAN PLEAD AND ARGUE ON BEHALF OF LITIGANTS BEFORE COURTS  

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