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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(d) in The State Of Himachal Pradesh Act, 1970

(d)any proceedings which may be pending or which may be instituted against any person before or by the Bar Council of Punjab and Haryana immediately before his name is removed under clause (c) from the roll of that Bar Council may after such removal be continued or instituted before or by the Bar Council of Himachal Pradesh;