Section 24(3)(c) in The Advocates Act, 1961

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(c) in The Advocates Act, 1961

(c)before the 1st day of April, 1937, has been an advocate of any High Court in any area which was comprised within Burma as defined in the Government of India Act, 1935; or

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Union of India - Subsection

Section 24(3)(c) in The Advocates Act, 1961