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

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

Union of India - Subsection

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

(a)for each of States of Andhra Pradesh, Bihar, Gujarat, [Jammu and Kashmir] [ Inserted by Act 60 of 1973, Section 4 (w.e.f. 31.1.1974).], [Jharkhand] [ Inserted by Act 30 of 2000, Section 28 (w.e.f. 15.11.2000).], [Madhya Pradesh and Chhattisgarh] [ Substituted by Act 28 of 2000, Section 24. for " and Madhya Pradesh" (w.e.f. 1.11.2000).], [* * *] [ The word " Madras" omitted by Act 26 of 1968, Section 3 and Sch.], [* * *] [[ The word

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Union of India - Subsection

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