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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(1)(b) in The Advocates Act, 1961

(b)if he is convicted of an offence under the provisions of the Untouchability (Offences) Act, 1955 (22 of 1955);