The Bar Councils (Validation Of State Laws) Act, 1956

The Bar Councils (Validation Of State Laws) Act, 1956

[13th March, 1956]

An Act to validate certain State laws amending the Indian Bar Councils Act, 1926

  Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:—

2. Validation of certain State laws amending the Indian Bar Councils Act, 1926 (38 of 1926).

The laws specified in the Schedule shall be, and shall be deemed always to have been, as valid as if the provisions contained herein had been enacted by Parliament.

3. THE SCHEDULE

THE SCHEDULE

(See section 2)

1. The Indian Bar Councils (Andhra Amendment) Act, 1954 (President's Act VII of 1954).

2. The Indian Bar Councils (Uttar Pradesh Amendment) Act, 1950 (U.P.Act XXIV of 1950).

3. The Indian Bar Councils ( Madras Amendment ) Act, 1954 (Madras Act XXXV of 1954).

Back