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Citedby 9 docs - [
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V.Sudeer vs Bar Council Of India & Anr on 15 March, 1999
Brihanmumbai Mahanagarpalika & ... vs The Secretary, Bar Council Of ... on 17 October, 2012
Neel Kanth Tiwari, Advocate S/O ... vs State Of U.P. Through Secretary ... on 27 March, 2006
Bar Council Of Gujarat vs Vinod Harjivandas Dixit on 3 October, 2000
(Dr.) Haniraj L. Chulani vs Bar Council Of Maharashtra & Goa on 8 April, 1996
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Section 49(1)(ah) in The Advocates Act, 1961
(ah) the conditions subject to which an advocate shall have the right to practise and the circumstances under which a person shall be deemed to practise as an advocate in a court;]