pro hac vice
adverb | \ ˈprō-ˈhak-ˈvī-sē, -ˈhäk-ˈvē-kā \ | pro hac vi·ce
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: for this occasion a motion to admit the attorney pro hac vice as counsel of record —Huff v. State, 622 So. 2d 982 (1993) —used especially when an out-of-state attorney is allowed to practice in a case without the appropriate state bar license