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[Cites 0, Cited by 22] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(a) in The Advocates Act, 1961

(a)[ the time within which and form in which an advocate shall express his intention for the entry of his name in the roll of a State Bar Council under section 20;] [ Substituted by Act 60 of 1973, Section 21, for Clause (a) (w.e.f. 31.1.1974).]