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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(1) in Andhra State Act,1953

(1)The High Court of Andhra shall have the like power to approve, admit enrol, remove and suspend advocates and attorneys and to make rules with respect to advocates and attorneys, as are under the law in force immediately before the prescribed day, execrable by the High Court at Madras.