Section 4 in The Indian Bar Councils (U.P. Amendment) Act, 1950
4. Expiry of U.P. Ordinance No. VIII of 1949.
- The provisions of Sections 6 and 24 of the U.P. General Clauses Act, 1904 (U.P. Act 1 of 1904) shall, in so far as they are not repugnant to the provisions of this Act, apply to the expiry of the Indian Bar Councils (U.P. Amendment and Validation of Proceedings) Ordinance, 1949 as if it had been an Act repealed by an United Provinces Act.
