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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The State Of Arunachal Pradesh Act, 1986

(2)Any person who, immediately before the appointed day, is an advocate entitled to practice in the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall be entitled to practice as an advocate in the common High Court.