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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(iii) in The Bar Council Of India Advocates Welfare Scheme, 1998

(iii)A member has the option to seek voluntary retirement from the membership any time after attaining 75 years of age but in any case member would retire on compilation of 90 years or on completion of 40 years of membership whichever is earlier,