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Report No. 266 5. Amendment of section 6. In section 6 of the Advocates Act,- (i) for clause (gg), the following clause shall be substituted, namely:- "(gg) to visit and inspect Universities and institutions imparting legal education in accordance with the directions given under clause (i) of sub-section(1) of section 7;"; (ii) after clause (dd), the following clause shall be inserted, namely:- "(ddd) to provide for the recognition, registration and regulation of Bar Associations (except the Supreme Court Bar Association, Association of law firms, foreign lawyers) including election of its office bearers from amongst the list of regular practitioners of such Bar Association situated within its territorial limits and to make rules, schemes with concurrence of the Bar Council of India to secure their orderly growth;".    |
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