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[Cites 0, Cited by 10] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Advocates Act, 1961

(a)in the case of the State Bar Council of Delhi, the Additional Solicitor-General of India, ex officio, [in the case of the State Bar Council of Assam, Arunachal Pradesh, Mizoram and Nagaland, the Advocate-General of each of the States of Assam, Arunachal Pradesh, Mizoram and Nagaland] [Substituted by "in the case of the State Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura, the Advocate-General of each of the States of Assam, Manipur, Meghalaya, Nagaland and Tripura" Act No. 26 of 2012], ex officio; [in the case of the State Bar Council of Punjab and Haryana, the Advocate-General of each of the States of Punjab and Haryana, ex officio] [ Inserted by Act 60 of 1973, Section 4 (w.e.f. 31.1.1974).]; and in the case of any other State Bar Council, the Advocate-General of the State, ex officio;