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[Cites 0, Cited by 1] [Section 48A] [Entire Act]

Union of India - Subsection

Section 48A(1) in The Advocates Act, 1961

(1)The Bar Council of India may, at any time, call for the record of any proceeding under this Act which has been disposed of by a State Bar Council or a committee thereof, and from which no appeal lies, for the purpose of satisfying itself as to the legality or propriety of such disposal and may pass such orders in relation thereto as it may think fit.