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[Cites 0, Cited by 18] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Advocates Act, 1961

(4)[ An advocate shall be disqualified from voting at an election under sub-section (2)or for being chosen as, and for being, a member of a State Bar Council, unless he possesses such qualifications or satisfies such conditions as may be prescribed in this behalf by the Bar Council of India, and subject to any such rules that may be made, an electoral roll shall be prepared and revised from time to time by each State Bar Council.