(1) This Act may be called the Advocates (Amendment)Act, 1976.

(2) Save as otherwise provided in this Act, it shall come into force on such date¹as the CentralGovernment may, by notification in the Official Gazette, appoint and different dates may be appointed fordifferent provisions of this Act.

1 15th October, 1976, vide notification No. G.S.R. 837(E), dated 8th October, 1976, see Gazette of India, Extraordinary, Part II,sec. 3(i).

[Amendment of section 2.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2 andthe First Schedule (w.e.f. 31-3-1988).

[Amendment of section 3.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Amendment of section 4.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Amendment of section 15.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Amendment of section 24.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Omission of section 31.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Amendment of section 24.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Substitution of new section for section 46.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).

[Amendment of section 55.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

Every person holding office as--

(i) Chairman or Vice-Chairman of the Bar Council of India; or

(ii) Chairman or Vice-Chairman of any State Bar Council,

immediately before the coming into force of section 4 or, as the case may be, section 3 of this Act shallcease to hold such office on such commencement.