 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 266 16. Amendment of section 22. After sub-section (2) of section 22 of the Advocates Act, the following sub-section shall be inserted, namely: - "(3) The State Bar Council shall maintain an electronic data base of all the advocates on its roll containing such information as may be prescribed; and it shall keep updating it, as and when any change takes place, and such Data be made available on the web-site of the State Bar Council."    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back