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

Union of India - Subsection

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

(c)the names of persons entered on the roll of the Bar Council of Himachal Pradesh in accordance with the provisions of clause (a) of sub-section (1) of section 17 of the Advocates Act, as modified by sub-section (4) , shall.as from the date or dates on which the names are so entered, stand removed from the roll of the Bar Council of Punjab and Haryana;