Section 20(2)(b) in The Indian Bar Councils Act, 1926

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Union of India - Subsection

Section 20(2)(b) in The Indian Bar Councils Act, 1926

(b)the assets and liabilities of the Bar Council for the High Court of Hyderabad shall stand transferred to, the Bar Councils for the High Courts of Andhra Pradesh, Bombay and Mysore and be divided among them in such proportion as may be agreed upon, and in default of such agreement, in the proportion of 57:61:27.81:14:58.

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Union of India - Subsection

Section 20(2)(b) in The Indian Bar Councils Act, 1926