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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(4)(ii) in The North-Eastern Areas (Reorganisation) Act, 1971

(ii)on the roll of the Bar Council of West Bengal immediately before that day and who, within three months from that day, express in such manner as the Bar Council of India may, by rules, prescribe their intention in writing to practise within the jurisdiction of the Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura;";