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

Union of India - Subsection

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

(h)the summoning and holding of meetings of the Bar Council, [* * *] [ The words " the times and places where such meetings are to be held" omitted by Act 60 of 1973, Section 12 (w.e.f. 31.1.1974).] the conduct of business thereat, and the number of members necessary to constitute a quorum;