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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5)(c) in The North-Eastern Areas (Reorganisation) Act, 1971

(c)any proceedings which were pending or which may be instituted against any person before or by the Bar Council of Assam and Nagaland or by the Bar Council of West Bengal immediately before his name is entered in the roll of the Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura in accordance with the provisions of clause (a) of sub-section (1) of section 17 of the Advocates Act, as modified by sub-section (4), may, after such entry, be continued or instituted before or by the Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura;