Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 56] [Section 28(2)] [Section 28] [Entire Act] Union of India - Subsection Section 28(2)(d) in The Advocates Act, 1961 (d)the conditions subject to which a person may be admitted as an advocate on any such roll;