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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(b) in The Indian Bar Councils (U.P. Amendment) Act, 1950 (b)after the word "Patna" the words "and the High Court of Judicature at Allahabad constituted by the UP. High Court (Amalgamation) Order, 1948" shall be inserted.
