The Advocates Act, 1961

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Section 46, [Repealed

Section 31, [Repealed.]

Section 12, Accounts and audit

Section 33, Advocates alone entitled to practise.

Section 29, Advocates to be the only recognised class of persons entitled to practise law

Section 41, Alteration in roll of advocates

Section 37, Appeal to the Bar Council of India

Section 38, Appeal to the Supreme Court

Section 39, Application of sections 5 and 12 of Limitation Act, 1963

Section 27, Application once refused not to be entertained by another Bar Council except in certain circumstances

Section 25, Authority to whom applications for enrolment may be made.

Section 4, Bar Council of India

Section 5, Bar Council to be body corporate

Section 22, Certificate of enrolment

Section 36A, Changes in constitution of disciplinary committees

Section 10, Constitution of committees other than disciplinary committees

Section 9A, Constitution of legal aid committees

Section 8A, Constitution of special Committee in the absence of election

Section 43, Cost of proceedings before a disciplinary committees

Section 2, Definitions