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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(n) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(n)"Suspension of practice" means voluntary suspension of practice as an Advocate or suspension by the Bar Council for misconduct, under the Advocate's Act, 1961 (Central Act 25 of 1961) ;