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[Cites 0, Cited by 4] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(d) in The Advocates Act, 1961

(d)the manner in which and the authority by which doubts and disputes as to the validity of an election to the Bar Council [or to the office of the Chairman or Vice-Chairman] [ Inserted by Act 38 of 1977, Section 5 (w.e.f. 30.10.1977).] shall be finally decided;