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Citedby 2 docs
A.K. Balaji vs Australia on 21 February, 2012
Pratap Chandra Mehta vs State Bar Council Of M.P.& Ors. on 9 August, 2011
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advocate act
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sec 49 (1) of advocates act
[
Section 49(1)
] [
Section 49
] [
Complete Act
]
Central Government Act
Section 49(1)(e) in The Advocates Act, 1961
(e) the foreign qualifications in law obtained by persons other than citizens of India which shall be recognised for the purpose of admission as an advocate under this Act;