Section 45(6)(i) in The Bar Council of Bihar Election Rules, 1968

[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(6)(i) in The Bar Council of Bihar Election Rules, 1968

(i)the period during which an advocate may have been on the roll of any other State Bar Council or on the roll of any High Court or High Courts under the Indian Bar Council Act, 1926 shall be taken into account, and

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State of Bihar - Subsection

Section 45(6)(i) in The Bar Council of Bihar Election Rules, 1968