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11. Transitional provisions.-

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 shall cease to hold such office on such commencement.

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).







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