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[Cites 0, Cited by 6] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in The Advocates Act, 1961

(3)The disciplinary committee of the Bar Council of India, in disposing of any case under this section, shall observe, so far as may be, the procedure laid down in section 35, the references to the Advocate-General in that section being construed as references to the Attorney-General of India.