Section 3(1)(e) in The Advocates Act, 1961

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Union of India - Subsection

Section 3(1)(e) in The Advocates Act, 1961

(e)for the State of West Bengal and the [Union territory of Andaman and Nicobar Islands] [ Substituted by Act 81 of 1971, Section 34, for " Union territories of Tripura and the Andaman and Nicobar Islands" (w.e.f. 21.1.1972).], to be known as the Bar Council of West Bengal; and

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Union of India - Subsection

Section 3(1)(e) in The Advocates Act, 1961