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[Cites 0, Cited by 3] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1) in The Advocates Act, 1961

(1)Where a State Bar Council has not been constituted under this Act or where a State Bar Council so constituted is unable to perform its functions by reason of any order of a Court or otherwise, the functions of that Bar Council [or of any Committee thereof, insofar as they relate to the admission and enrolment of advocates, shall be performed by the High Court in accordance with the provisions of this Act.