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[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Indian Bar Councils Act, 1926

(b)"Advocate-General" includes, where there is no Advocate-General, the Government Advocate and, where there is no Advocate-General or Government Advocate, such officer as the State Government may declare to be the Advocate-General for the purposes of this Act;