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[Cites 0, Cited by 6] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Advocates Act, 1961

(2)Notwithstanding anything contained in sub-section (1), any disciplinary committee constituted prior to the commencement of the Advocates (Amendment) Act, 1964 (21 of 1964) may dispose of the proceedings pending before it as if this section had not been amended by the said Act.]