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

[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(c)for the State of Kerala and the Union territory of [Lakshadweep,] [ Substituted by Act 34 of 1973, Section 5, for " Laccadive, Minicoy and Admindivi islands" .] to be known as the Bar Council of Kerala;

(cc)[] for the [State of Tamil Nadu] [ Inserted by Act 26 of 1968, Section 3 and Sch.] and the Union territory of Pondicherry, to be known as the Bar Council of Madras;]

(ccc)[ for the States of Maharashtra and Goa and the Union territories of Dadra and Nagar Haveli and Daman and Diu, to be known as the Bar Council of Maharashtra and Goa;] [ Substituted by Act 18 of 1987, Section 21, for Clause (ccc) as initially inserted by Regn, 8 of 1963, Section 12 and relettered by Act 26 of 1968, Section 3 and Sch. and subsequently amended by Act 60 of 1973, Section 4.]

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Union of India - Subsection

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