Section 2(1)(g) in The Advocates Act, 1961

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Union of India - Subsection

Section 2(1)(g) in The Advocates Act, 1961

(g)High Court, except in sub-section (1) and sub-section (1-A) of section 34 and in sections 42 and 43, does not include a Court of the Judicial Commissioner, and, in relation to a State Bar Council, means,

(i)in the case of a Bar Council constituted for a State or for a State and one or more Union territories, the High Court for the State;

(ii)in the case of the Bar Council constituted for Delhi, the High Court of Delhi;

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Union of India - Subsection

Section 2(1)(g) in The Advocates Act, 1961