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[Cites 0, Cited by 4] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Advocates Act, 1961

(1)On the date on which a State Bar Council is constituted under this Act, the provisions of sections 3 to 7 (inclusive), sub-sections (1), (2) and (3) of section 9, section 15 and section 20 of the Indian Bar Councils Act, 1926 (38 of 1926), shall stand repealed in the territory for which the State Bar Council is constituted.