Section 24(6) in The State Of Himachal Pradesh Act, 1970
(6)As soon as may be, after the first Bar Council of Himachal Pradesh is duly constituted in accordance with the provisions of clause (a) of sub-section (5) , the assets and liabilities of the Bar Council of Punjab and Haryana shall be apportioned between that Bar Council and the Bar Council of Himachal Pradesh in such manner an proportion as may be agreed upon by the two Bar Councils and in default of agreement with reference to any matter, the matter shall be referred to the Chairman of the Bar Council of India and his decision thereon shall be final.Explanation. - Expressions used in this section but not defined in this Act shall have the meanings assigned to them respectively in the Advocates Act.
