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[Cites 0, Cited by 1] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(b) in The Punjab Reorganisation Act, 1966

(b)the Bar Council of Punjab shall be deemed to be the Bar Council of Punjab and Haryana with the Advocate-General of the State of Haryana also as an ex-officio member.