Section 76(1) in The Jammu and Kashmir Reorganisation Act, 2019
(1)On and from the date referred to in sub-section (1) of section 75, in the Advocates Act, 1961, (25 of 1961) in section 3, in sub-section (1),-(a)in clause (a), the words "Jammu and Kashmir" shall be deleted.(b)after clause (f), the following clause shall be inserted, namely-- (g) - for the Union territory of Jammu and Kashmir and Union territory of Ladakh, to be known as the Bar Council of Jammu and Kashmir; and Ladakh.
