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Constitution of Bar Councils 3. Constitution and incorporation of Bar Councils.- (1) For every High Court a Bar Council shall be constituted in the manner hereinafter provided. (2) Every Bar Council so constituted shall be a body corporate having perpetual succession and a common seal with power to acquire and hold property, both movable and immovable, and to contract, and shall by the name of the Bar Council of the High Court for which it has been constituted sue and be sued.    |
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