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Advocates Act, 1961 37. Appeal of the Bar Council of India- Any person aggrieved by an order of the disciplinary committee of a State Bar Council made [(Note:- Subs. by Act 21 of 1964, sec.18, for the words "under sub-section (3) of section 35".) under Section 35] [(Note:- Ins. by Act 60 of 1973, sec.27) or the Advocate General of the State] may, within sixty days of the date of the communication of the order to him, prefer and appeal to the Bar Council of India. (2) Every such appeal shall be heard by the disciplinary committee of the Bar Council of India which may pass such order [(Note:- Ins. by Act 60 of 1973, sec.27) including an order varying the punishment awarded by the disciplinary committee of the State Bar Council] thereon as it deems fit. (Note:- Ins. by Act 60 of 1973, sec.27) Provided that no order of the disciplinary committee of the State Bar Council shall be varied by the disciplinary committee of the Bar Council of India so as to prejudicially affect the person aggrieved without giving him reasonable opportunity of being heard.    |
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