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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Indian Bar Councils Act, 1926

(1)Every Bar Council shall consist of fifteen members, of whom -
(a)one shall be the Advocate-General;
(b)four shall be persons nominated by the High Court, of whom not more than two may be Judges of that Court; and
(c)ten shall be elected by the advocates of the High Court from amongst their number.