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[Cites 0, Cited by 20] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Advocates Act, 1961

(2)Where the enrolment committee of a State Bar Council proposes to refuse any such application, it shall refer the application for opinion to the Bar Council of India and every such reference shall be accompanied by a statement of the grounds in support of the refusal of the application.