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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(q) in Bombay High Court (Designation of Senior Advocates) Rules, 2018

(q)A proposal/application not approved by the Full Court may be reviewed/reconsidered only after the expiry of two years from the date on which proposal/ application was not accepted by the Full Court and then only on receipt of a fresh proposal/application for designation of Senior Advocate.