Advocates Act, 1961

50. Repeal of certain enactments -

(1) On the date on which a State Bar Council is constituted under this Act, the provisions of sections 3 to 7 (inclusive), sub-sections (1), (2) and (3) of section 15 and section 20 of the Indian Bar Council Act, 1926 (38 of 1926), shall stand repealed in the territory for which the State Bar Council is constituted.

(2) On the date on which Chapter III comes into force, the following shall stand repealed namely :-

a. sections 6, 7, 18 & 37 of the Legal Practitioners Act, 1879 (18 of 1879) and so much of sections 8,9, 16, 17, 19 and 41 of that Act as relate to admission and enrolment of legal practitioners ;

b. sections 3, 4 and 6 of the Bombay Pleaders Act, 1920 (Bombay Act 17 of 1920) ;

c. so much of section 8 of the Indian Bar Councils Act, 1926 (38 of 1926), as relate to the admission and enrolment of legal practitioners ;

d. the provisions of the Letters Patent of any High Court and of any other law in so far as they relate to the admission and enrolment of legal practitioners.

(3) On the date on which Chapter IV comes into force, the following shall stand repealed, namely :-

a. sections 4,5, 10 and 20 of the Legal Practitioners Act, 1879 (18 of 1879) and so much of sections 8, 9 19 and 41 of that Act as confer on legal practitioners the right to practice in any court or before any authority of person ;

b. sections 5,7,8 and 9 of the Bombay Pleaders Act, 1920 (Bombay Act 17 of 1920) ;

c. section 14 of the Indian Bar Councils Act, 1926 (38 of 1926), and so much of sections 8 and 15 of that Act as confer on legal practitioners the right to practice in any court or before any authority or person ;

d. the Supreme Court Advocates (Practice in High Courts) Act, 1951 (18 of 1951) ;

e. the provisions of the Letters Patent of any High Court and of any other law conferring on legal practitioners the right to practice in any court or before any authority or person.

(4) On the date on which Chapter V comes into force, the following shall stand repealed, namely :-

a. sections 12 to 15 (inclusive), sections 21 to 24 (inclusive) and sections 39 and 40 of the Legal Practitioners Act, 1879 (18 of 1879), and so much of sections 16, 17 and 41 of that Act as relate to the suspension, removal or dismissal of legal practitioners ;

b. sections 24 to 27 (inclusive) of the Bombay Pleaders Act, 1920 (17 of 1920);

c. sections 10 to 13 (inclusive) of the Indian Bar Councils Act, 1926 (38 of 1926) ;

d. the provisions of the Letters Patent of any High Court and of any other law in so far as they relate to the suspension, removal or dismissal of legal practitioners.

(5) When the whole of this Act has come into force -

a. the remaining provisions of the Acts referred to in this section which do not stad repealed by virtue of any of the foregoing provisions of this Section (except sections 1, 3 and 36 of the Legal Practitioners Act, 1879 (18 of 1879) shall stand repealed ;

b. the enactments specified in the Schedule shall stand repealed to the extent mentioned therein.