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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(2) in The Indian Bar Councils (U.P. Amendment) Act, 1950 (2)The ad hoc Bar Council shall consist of the Advocate-General and ten other members to be nominated by the Chief Justice from amongst the Advocates of the New High Court.
