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[Cites 0, Cited by 1] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(1) in The Delhi High Court Act, 1966

(1)The High Court of Delhi shall have like powers to approve, admit, enrol, remove and suspend legal practitioners, and to make rules with respect to them, as are, under the law in force immediately before the appointed day exercisable by the High Court of Punjab.