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Advocates Act, 1961 8. (Note:- Subs. by Act 70 of 1993, sec.4) Term of office of Members of State Bar Council- The term of office of an elected member of a State Bar Council (other than an elected member thereof referred to in section 54) shall be five years from the date of publication of the result of his election. Provided that where a State Bar Council fails to provide for the election of its members before the expiry of the said term, the Bar Council of India may, by order for reasons to be recorded in writing, extended the said term, the Bar Council of India may, by order for reasons to be recorded in writing, extend the said term , the Bar Council of India may, by order, for reasons to be recorded in writing, extend the said term for a period not exceeding six months.    |
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