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[Cites 0, Cited by 2] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(c) in The Advocates Act, 1961

(c)[ the manner of election of the Chairman and the " Vice-Chairman" of the Bar Council;] [ Inserted by Act 38 of 1977, Section 5 (w.e.f. 30.10.1977).]