Bar Councils (Validation of State Laws) Act, 1956 [Repealed]
1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Bar Councils (Validation of State Laws) Act, 1956.
Section 2. Validation of certain State laws amending the Indian Bar Councils Act, 1926 (38 of 1926).
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 therein had been enacted by Parliament.
Schedule
(See Section 2)
1. The Indian Bar Councils (Andhra Amendment) Act, 1954 (President's Act 7 of 1954).
2. The Indian Bar Councils (Uttar Pradesh Amendment) Act, 1950 (U. P. Act 24 of 1950).
3. The Indian Bar Councils (Madras Amendment) Act, 1954 (Madras Act 35 of 1954).
1. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.