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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(o) in Bombay High Court (Designation of Senior Advocates) Rules, 2018

(o)If the Permanent Committee defers any proposal/application for designation as a Senior Advocate, such proposal/application shall not be considered until the expiry of one year from the date of deferment.