Section 15 in The Legal Practitioners Act, 1879

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In Re: Kedar Nath vs Unknown on 5 December, 1908

In Re: L., A First Grade Pleader, ... vs Unknown on 18 March, 1937

A Pleader vs Unknown on 17 December, 1942

A. Krishna Rao vs State Of Orissa on 22 September, 1954

H vs Mumbai - 400 032 on 15 April, 2013

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Section 15 in The Legal Practitioners Act, 1879

15. [ Power to call for record in case of acquittal under section 14.] Rep. by the Advocates Act, 1961 (25 of 1961 ), s. 50 (4) (w. e. f. 1- 9- 1963 ).