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Union of India - Section

Section 42A in The Advocates Act, 1961

42A. [ Powers of Bar Council of India and other committees. [ Inserted by Act 60 of 1973, Section 33 (w.e.f. 31.1.1974).]

- The provisions of section 42 shall, so far as may be, apply in relation to the Bar Council of India, the enrolment committee, the election committee, the legal aid committee, or any other committee of a Bar Council as they apply in relation to the disciplinary committee of a Bar Council.]