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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Reorganisation Act, 2000

(1)On and from the appointed day, in the Advocates Act, 1961 (25 of 1961), in Section 3, in sub-section (1), in clause (a), for the words "and Madhya Pradesh", the words "Madhya Pradesh and Chhattisgarh" shall he substituted.