Section 24(3) in The State Of Himachal Pradesh Act, 1970
(3)On and from the appointed day, in the Advocates Act, 1961 (here-after in this section referred to as the Advocates Act) , in section 3.----(a)in sub-section (1) , for clause (d) , the following clauses shall be substituted, namely:---"(d) for the States of Punjab and Haryana and the Union territory of Chandigarh, to be known as the Bar Council of Punjab and Haryana;(dd)for the State of Himachal Pradesh, to be known as the Bar Council of Himachal Pradesh;";(b)in clause (b) of sub-section (2) , after the words "Bar Council of Orissa", the words". the Bar Council of Himachal Pradesh shall be inserted.
