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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Advocates Act, 1961

(2)[ Subject as aforesaid, if any dispute arises with respect to the seniority of any person, it shall be referred to the State Bar Council concerned for decision.] [ Substituted by Act 60 of 1973, Section 16, for sub-Section (2) (w.e.f. 31.1.1974).]