Amendment dated 13.01.2016 to the GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961. Amendment dated 13.01.2016 to the GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961. Published: Nov 05, 2019 - Last updated: May 18, 2021