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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(1)(b) in The Goa, Daman And Diu Reorganisation Act, 1987

(b)the Bar council of Maharashtra shall be deemed to be the Bar Council of Maharashtra and Goa with the Advocate-General of the State of Goa also as an ex officio member.