Section 3(1)(k) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974

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State of Haryana - Subsection

Section 3(1)(k) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974

(k)[ an advocate appointed by the State Government to conduct any particular suit, case or other proceeding by or against the State Government before any Court, tribunal or other authority, or to assist the Commission of Inquiry, or to assist or represent any of the parties before the Commission of Inquiry, appointed under the Commissions of Inquiry Act, 1952, or any other law for the time being in force.] [Inserted by Haryana Act 24 of 1980 and shall always be deemed to have been inserted.]

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State of Haryana - Subsection

Section 3(1)(k) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974