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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(e) in The State Of Himachal Pradesh Act, 1970

(e)every person who immediately before his name stands removed from the roll of the Bar Council of Punjab and Haryana in accordance wit the provisions of clause (c) is a member of the Bar Council of Punjab and Haryana shall cease to be a member of that Council as from the date on which his name stands so removed from the roll of that Bar Council;