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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5)(e) in The North-Eastern Areas (Reorganisation) Act, 1971

(e)the rules made or deemed to have been made by the Bar Council of Assam and Nagaland and in force immediately before the date on which the first Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura is duly constituted in accordance with the provisions of clause (a), shall, subject to such modifications and adaptations as may be made therein by the Chairman of the Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura, be deemed to be rules made by that Bar Council and shall have effect accordingly.