Section 6 in The Indian Bar Councils (U.P. Amendment) Act, 1950
6. Amendment of section 1 of Act XXXVIII of 1926.
- In sub-section (2) of section 1 of the principal Act-(a)the word "Allahabad" shall be deleted; and(b)after the word "Patna" the words "and the High Court of Judicature at Allahabad constituted by the UP. High Court (Amalgamation) Order, 1948" shall be inserted.
