Section 8(2)(a) in The Indian Bar Councils Act, 1926

[Cites 0, Cited by 5] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(a) in The Indian Bar Councils Act, 1926

(a)all persons who were, as advocates, vakils or pleaders, entitles as of right to practise in the High Court immediately before the date on which this section comes into force in respect thereof; and

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Union of India - Subsection

Section 8(2)(a) in The Indian Bar Councils Act, 1926