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Act Objective
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1 |
SHORT TITLE, EXTENT AND APPLICATION
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2 |
INTERPRETATION
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3 |
CONSTITUTION AND INCORPORATION OF BAR COUNCILS
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4 |
COMPOSITION OF BAR COUNCILS
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5 |
SPECIAL PROVISIONS REGARDING CONSTITUTION OF FIRST BAR COUNCILS
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6 |
AD HOC BAR COUNCIL FOR GUJARAT HIGH COURT
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7 |
POWER TO MAKE RULES REGARDING CONSTITUTION AND PROCEDURE OF BAR COUNCILS
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8 |
POWER OF BAR COUNCIL TO MAKE BYE BYE-LAWS
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9 |
ENROLMENT OF ADVOCATES
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10 |
QUALIFICATIONS AND ADMISSION OF ADVOCATES
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11 |
PUNISHMENT OF ADVOCATE FOR MISCONDUCT
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12 |
TRIBUNAL OF BAR COUNCIL
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13 |
PROCEDURE IN INQUIRIES
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14 |
POWERS OF THE TRIBUNAL AND COURTS IN INQUIRES
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15 |
RIGHT OF ADVOCATES TO PRACTISE
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16 |
GENERAL POWER OF BAR COUNCILS TO MAKE RULES
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17 |
POWER TO FIX FEES PAYABLE AS COSTS
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18 |
INDEMNITY AGAINST LEGAL PROCEEDINGS
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19 |
PUBLICATION OF RULES
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20 |
AMENDMENT OF ENACTMENTS, ETC
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21 |
TRANSITIONAL PROVISION REGARDING CERTAIN BAR COUNCILS AFFECTED BY STATES' REORGANISATION
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