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[Cites 0, Cited by 6] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(g) in The Advocates Act, 1961

(g)the powers and duties of the Chairman and the Vice-Chairman of the Bar Council;
(ga)[ the constitution of one or more funds by a Bar Council for the purpose of giving financial assistance or giving legal aid or advice referred to in sub-section (2) of section 6 and sub-section (2) of section 7; [ Inserted by Act 60 of 1973, Section 12 (w.e.f. 31.1.1974).]
(gb)organisation of legal aid and advice to the poor, constitution and functions of committees and sub-committees for that purpose and description of proceedings in connection with which legal aid or advice may be given;]