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Advocates Act, 1961 36A . [ (Note:- Ins. by Act 60 of 1973, sec.26) Changes in constitution of disciplinary committee- Whenever in respect of any proceedings under Section 35 or Section 36, a disciplinary committee of the State Bar Council or a disciplinary committee of the Bar Council of India ceases to exercise jurisdiction and is succeeded by another committee which has and exercise jurisdiction , the disciplinary committee of the State Bar Council or the may continue the proceedings from the stage at which the proceedings were so left by its predecessor committee.    |
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