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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(d) in The Advocates Act, 1961

(d)the seniority of any other person who, on or after the appointed day, is enrolled as a senior advocate or is admitted as an advocate shall be determined by the date of such enrolment or admission, as the case may be;