Section 13 in The Indian Bar Councils (U.P. Amendment) Act, 1950
13. Assets and liabilities of the Allahabad Council and Avadh Council.
- All property, funds and assets belonging to and vested in, and all liabilities and obligations incurred by or enforceable against the Allahabad Council or the Avadh Council on the date of the commencement of the Ordinance shall, with effect from the said date, be deemed to be transferred to, vested in or enforceable against the Bar Council for the New High Court.
