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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(a) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(a)"Advocate" means a person whose name has been entered in the State Roll of Advocates prepared and maintained by a State Bar Council under section 17 of the Advocates Act, in (Central Act 25 of 1961) and who is a member of any Bar Association ;