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[Cites 0, Cited by 6] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in The Advocates Act, 1961

(a)all persons who were entered as advocates on the roll of any High Court under the Indian Bar Councils Act, 1926 (38 of 1926), immediately before the appointed day [including persons, being citizens of India, who before the 15th day of August, 1947, were enrolled as advocates under the said Act in any area which before the said date was comprised within India as defined in the Government of India Act, 1935, and who at any time] [ Substituted by Act 60 of 1973, Section 14, for " and who, within the prescribed time" (w.e.f. 31.1.1974).] express an intention in the prescribed manner to practise within the jurisdiction of the Bar Council;