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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5)(d) in The North-Eastern Areas (Reorganisation) Act, 1971

(d)every person who, immediately before his name stands removed from the roll of the Bar Council of West Bengal in accordance with the provisions of clause (b), is a member of the Bar Council of West Bengal, shall cease to be a member of that Council as from the date on which his name stands so removed from the roll of that Bar Council;