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Advocates Act, 1961 21. Disputes regarding seniority- (1) Where the date of seniority of two or more persons is the same, the one senior in age shall be reckoned as senior to the other. (2) [ (Note:- Subs. by Act 60 of 1973, sec.16) Subject as aforesaid, if any dispute arises with respect to the seniority of any person, it shall be referred to the State Bar Council concerned for decision.]    |
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