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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(c) in The Indian Bar Councils (U.P. Amendment) Act, 1950 (c)a Bar Council shall, as soon as may be, established for the New High Court, in accordance with the provision of the principal Act, as amended by this Act
