Section 11 — Staff of Bar Council.―(1) Every Bar Council shall appoint a secretary and may appoint an accountant and such number of o
Advocates Act, 1961
Staff of Bar Council.―(1) Every Bar Council shall appoint a secretary and may appoint an accountant and such number of other persons on its staff as it may deem necessary. (2) The secretary and the accountant, if any, shall possess such qualifications as may be prescribed.Open in Lexace · Ask the AI about this section
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