Section 24(1)(c) in The Advocates Act, 1961

[Cites 0, Cited by 32] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(c) in The Advocates Act, 1961

(c)he has obtained a degree in law

(i)before the [12th day of March, 1967,] [ Substituted by Act 60 of 1973, Section 18, for " 28th day of February, 1963" (w.e.f. 31.1.1974).] from any University in the territory of India; or

(ii)before the 15th August, 1947, from any University in any area which was comprised before that date within India as defined by the Government of India Act, 1935; or

(iii)[ after the 12th day of March, 1967, save as provided in sub-clause (iii-a), after undergoing a three year course of study in law from any University in India which is recognised for the purposes of this Act by the Bar Council of India; or ] [ Substituted by Act 60 of 1973, Section 18, for sub-Cl(iii) (w.e.f. 31.1.1974).]

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Union of India - Subsection

Section 24(1)(c) in The Advocates Act, 1961