Section 76(2) in The Jammu and Kashmir Reorganisation Act, 2019
(2)Any person who immediately before the date referred to in sub-section (1) of section 75 is an advocate on the roll of the Bar Council of the existing State of Jammu and Kashmir and practising as an advocate in the High Court of Jammu and Kashmir, may continue to be members of the "Bar council of Jammu and Kashmir; and Ladakh'', notwithstanding anything contained in the Advocates Act, 1961 and the rules made thereunder.
