Legal Document View

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
[Cites 0, Cited by 2] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(3) in The Advocates Act, 1961

(3)Where in respect of any matter any rules made by the Central Government under this section for any State Bar Council, and in respect of the same matter, rules are made by the State Bar Council and approved by the Bar Council of India, the Central Government may, by notification in the Official Gazette, direct that the rules made by it in respect of such matter shall cease to be in force in relation to the Bar Council with effect from such date as may be specified in the notification and on the issue of such notification, the rules made by the Central Government shall, accordingly, cease to be in force except as respects things done or omitted to be done before the said date.]The ScheduleSee section 50(5)]Repeal of certain enactments
  Short title Extent of repeal
1. The Legal Practitioners (Women) Act, 1923 (23 of 1923) The whole.
2. The Legal Practitioners (Fees) Act, 1926 (21 of 1926) The whole.
3. The States Reorganisation Act, 1956 (37 of 1956). Section 53.
4. The Bombay Reorganisation Act, 1960 (11 of 1960). Section 31.