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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

(2)Every Bar Association shall intimate to the Bar Council,-
(a)any change of the office bearers of the association within fifteen days from the date of such change;
(b)any change in the membership including admissions and readmissions within thirty days from the date of such change;
(c)the death, retirement, cessation or suspension of practice of any of its member within thirty days from the date of the happening of the event or on receiving of the intimation thereof, whichever is later; and
(d)such other matters as may be required by the Bar Council, from time to time.