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Advocates Act, 1961 48. Indemnity against legal proceedings - No suit or other legal proceeding shall lie against any Bar Council or any committee thereof or a member of a Bar Council [ (Note:- Ins. by Act 60 of 1973, sec.36) or any Committee thereof] for any act in good faith done or intended to be done in pursuance of the provisions of this Act or of any rules made thereunder.    |
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