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[Cites 0, Cited by 17] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(a) in The Advocates Act, 1961

(a)[ the election of members of the Bar Council by secret ballot including the conditions subject to which persons can exercise the right to vote by postal ballot, the preparation and revision of electoral rolls and the manner in which the result of election shall be published;] [ Substituted by Act 60 of 1973, Section 12, for Clause (a) (w.e.f. 31.1.1974).]