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Union of India - Act

Bar Councils (Validation of State Laws) Act, 1956

UNION OF INDIA
India

Bar Councils (Validation of State Laws) Act, 1956

Act 14 of 1956

  • Published in Gazette of India on 13 March 1956
  • Not commenced
  • [This is the version of this document from 13 March 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to validate certain State laws amending the Indian Bar Councils Act, 1926.BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:—

1. Short title.—

This Act may be called the Bar Councils (Validation of State Laws) Act, 1956.

2. Validation of certain State laws amending the Indian Bar Councils Act, 1926 (38 of 1926).—

The laws specified in the Schedule shall be, and shall be deemed always to have been, as valid as if the provisions contained therein had been enacted by Parliament.________THE SCHEDULE(See section 2)

1. The Indian Bar Councils (Andhra Amendment) Act, 1954 (President’s Act VII of 1954).

2. The Indian Bar Councils (Uttar Pradesh Amendment) Act, 1950 (U.P. Act XXIV of 1950).

3. The Indian Bar Councils (Madras Amendment) Act, 1954 (Madras Act XXXV of 1954).