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

[Cites 0, Cited by 5] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(d)[ for the States of Punjab and Haryana and the Union territory of Chandigarh, to be known as the Bar Council of Punjab and Haryana; [ Substituted by Act 53 of 1970, Section 24, for Clause (d) (w.e.f. 25.1.1971).]

(dd)for the State of Himachal Pradesh, to be known as the Bar Council of Himachal Pradesh;]

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Union of India - Subsection

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