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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The State Of Mizoram Act, 1986

(3)All persons who, immediately before the appointed day, are advocate on the roll of the Bar Council of Assam, Nagaland, Meghalaya, Meghalaya, Manipur and Tripura, shall as from that day, become advocates on the roll of the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram.