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State of Uttar Pradesh - Section

Section 12 in The Indian Bar Councils (U.P. Amendment) Act, 1950

12. Pending acts or proceedings by or against the Allahabad Council and the Avadh Council.

- Any action or proceedings commenced by, before, or against the Allahabad Council or the Avadh Council before the date of the commencement of the Ordinance and pending on the said date may be continued by, before, or against the Bar Council for the New High Court, as if it had been an action or proceeding commenced by, before or against the Bar Council for the New High Court.