Section 19(1) in The State Of Arunachal Pradesh Act, 1986
(1)On and from the appointed day,-(a)in the Advocates Act, 1961(25 of 1961), in select 3, in sub-section (1), for clause (b) the following clause shall be substituted namely:-(b)for the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura to be known as the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura Mizoram and Arunachal Pradesh;";(b)the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall to deemed to be the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh.
