Advocates Act, 1961
51. Rule of construction -
On and from the appointed day, reference in any enactment to an advocate enrolled by a High Court in any from of words shall be construed as reference to an advocate enrolled under this Act.
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Advocates Act, 1961 51. Rule of construction - On and from the appointed day, reference in any enactment to an advocate enrolled by a High Court in any from of words shall be construed as reference to an advocate enrolled under this Act. |
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