Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(5) in The Indian Bar Councils (U.P. Amendment) Act, 1950 (5)For purposes of sections 12 and 13, the ad hoc Bar Council shall be deemed to be the Bar Council established under the principal Act as amended by this Act.
