Report No. 266
16. Amendment of section 22.
After sub-section (2) of section 22 of the Advocates Act, the following sub-section shall be inserted, namely: -
"(3) The State Bar Council shall maintain an electronic data base of all the advocates on its roll containing such information as may be prescribed; and it shall keep updating it, as and when any change takes place, and such Data be made available on the web-site of the State Bar Council."
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