Section 4(3)(i) in The Advocates Act, 1961

[Cites 0, Cited by 2] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(i) in The Advocates Act, 1961

(i)in the case of a member of a State Bar Council who holds office ex officio, be two years from the date of his election [or till he ceases to be a member of the State Bar Council, whichever is earlier]; and

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Union of India - Subsection

Section 4(3)(i) in The Advocates Act, 1961