Section 8(3)(a) in The Indian Bar Councils Act, 1926

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Union of India - Subsection

Section 8(3)(a) in The Indian Bar Councils Act, 1926

(a)all such persons as are referred to in clause (a) of sub-section (2) shall be entered first in the order in which they were respectively entitled to seniority inter se immediately before the date on which this section comes into force in respect of the High Court; and

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Union of India - Subsection

Section 8(3)(a) in The Indian Bar Councils Act, 1926