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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(a) in The Bihar State Advocates' Welfare Fund Act, 1983

(a)"Advocate" means a person whose name have been entered in the State Roll of Advocates' prepared and maintained by the Bihar State Bar Council under Section 17 of the Advocates' Act, 1961 (Central Act 25 of 1961).