(1)As from the appointed day,--(a)in the Advocates Act, 1961 (5 of 1961), in section 3, in sub-section (1), for clause (b), the following clause shall be substituted, namely:--"(b) for the States of Assam and Nagaland and the Union territory of Manipur, to be known as the Bar Council of Assam and Nagaland;";(b)the Bar Council of Assam shall be deemed to be the Bar Council of Assam and Nagaland.
