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[Cites 0, Cited by 28] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Advocates Act, 1961

(2)The Bar Council of India shall constitute the following standing committees, namely:
(a)an executive committee consisting of nine members elected by the Council from amongst its members;
(b)a legal education committee consisting of ten members, of whom five shall be persons elected by the Council from amongst its members and five shall be persons co-opted by the Council who are not members thereof.