Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(b) in The Indian Bar Councils (U.P. Amendment) Act, 1950

(b)all elections to the Bar Council for the New High Court notified under notification No. 256, dated November 17, 1949, shall be and are hereby declared to be invalid in law and no Bar Council shall be deemed to have been constituted thereby; and