LexSection 5 — Bar Council to be body corporate.―Every Bar Council shall be a body corporate having perpetual succession and a common s
Advocates Act, 1961
Bar Council to be body corporate.―Every Bar Council shall be a body corporate having perpetual succession and a common seal, with power to acquire and hold property, both movable and immovable, and to contract, and may be the name by which it is known sue and be sued.Open in Lexace · Ask the AI about this section