AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Advocates Act, 1961

57. Power to make rules pending the constitution of a Bar Council-

Until a Bar Council is constituted under this Act the power of that Bar Council to make rules under this Act shall be exercised-

  a. in the case of the Bar Council of India, by the Supreme Court

  b. in the case of a State Bar Council, by the High Court.



Advocates Act, 1961 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement