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13. Admission and removal of advocates, vakils and pleaders.- (1) The Court of the Judicial Commissioner may, subject to such rules as it may with the sanction of the Chief Commissioner make, admit proper persons to be advocates, vakils and pleaders in any court in the 1[Union territory of Manipur] and may remove or suspend from practice on reasonable cause any person so admitted and may authorize such advocates, vakils and pleaders to plead or to act or to plead and act for parties and accused persons. 1. Subs. by A.O. (No. 3), 1956 for "State of Manipur" (w.e.f. 1-3-1956). (2) No person other than an advocate, vakil or pleader shall be allowed to plead or to act for parties and accused persons except that any party may appear, plead or act on his own behalf or on behalf of another party if so authorized.    |
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