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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(m) in Karnataka Advocates' Welfare Fund Act, 1983

(m)"suspension of practice" means voluntary suspension of practice as an advocate or suspension by the Bar Council for misconduct; [and includes deemed voluntary suspension of practice referred to in [sub-section (4) of section 15 or sub-section (3) of section 23A] [Substituted by Act 18 of 2002 w.e.f. 15.04.2005]]