LexSection 17 — State Bar Councils to maintain roll of advocates.―(1) Every State Bar Council shall prepare and maintain a roll of advoc
Advocates Act, 1961
State Bar Councils to maintain roll of advocates.―(1) Every State Bar Council shall prepare and maintain a roll of advocates in which shall be entered the names and addresses of— (a) all persons who were entered as advocates on the roll of any High Court under the Indian Bar Councils Act, 1926 (38 of 1926), immediately before the appointed day 5[including persons, being citizensOpen in Lexace · Ask the AI about this section