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Union of India - Section

Section 57 in The Advocates Act, 1961

57. Power to make rules pending the constitution of a Bar Council.

- Until a Bar Council is constituted under this Act, the power of that Bar Council to make rules under this Act shall be exercised
(a)in the case of the Bar Council of India, by the Supreme Court;
(b)in the case of a State Bar Council, by the High Court.