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

Bombay Presidency - Subsection

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

(l)On completion of above procedure, the Permanent Secretariat shall prepare and submit a report to the Permanent Committee regarding every proposal/application for designation. The Permanent Secretariat shall endeavour to prepare such report within 90 days of the last date for receipt of views/ suggestions.