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[Cites 0, Cited by 29] [Entire Act]

Union of India - Section

Section 48AA in The Advocates Act, 1961

48AA. [ Review. [ Inserted by Act 60 of 1973, Section 37 (w.e.f. 31.1.1974.]

- The Bar Council of India or any of its committees, other than its disciplinary committee, may of its own motion or otherwise review any order, within sixty days of the date of that order, passed by it under this Act.]