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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(a) in The Tamil Nadu Advocates' Welfare Fund Act, 1987

(a)"advocate" means a person whose name has been entered in the roll of advocates prepared and maintained by the Bar Council under section 17 of the Advocates Act, 1961 (Central Act 25 of 1961) and who is a member of a Bar Association or an Advocates Association;