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[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(6)(b) in The North-Eastern Areas (Reorganisation) Act, 1971

(b)The assets and liabilities of the Bar Council of West Bengal shall be apportioned between that Bar Council and the Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura in such manner and proportion as may be agreed upon by the Bar Councils and in default of agreement with reference to any matter, the matter shall be referred to the Chairman of the Bar Council of India and his decision thereon shall be final.