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Advocate Loses Right to Practice When He Enters into Full Time Salaried Employment: Allahabad HC - (17 Apr 2019)

CIVIL

Allahabad High Court has observed that a person enrolled as an advocate ceases to be one as soon as he/she takes a full time salaried employment even if he/she continues to occasionally appear in Court for his employer.

Tags : ALLAHABAD HIGH COURT   RIGHT TO PRACTICE  

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