Preliminary

1. Short title, extent and application.-

(1) This Act may be called the Indian Bar Councils Act, 1926.

3[(2) It extends to the whole of India except the State of Jammu and Kashmir, and shall apply to the High Court of 4[every State] other than the State of Jammu and Kashmir and also to such Judicial Commissioners Courts in 5[Union territories] as the Central Government may, by notification in the Official Gazette, declare to be High Courts to which this Act applies.]

6* * * * *

1. This Act has been amended in its application to-

(1) the High Court of Judicature at Nagpur by the C.P. and Berar Act 24 of 1939:

(2) The Province of Madras by Mad. Act 9 of 1947.

2. The words "in the Provinces of India" omitted by the A.O. 1950.

3. Subs. by Act 3 of 1951, s. 3 and the Schedule, for sub-section (2).

4. Subs. by the Adaptation of Laws (No.2) Order, 1956, for "every Part A State and of every Part B State".

5. Subs., ibid., for "Part C States".

6. Sub-section (3) omitted, ibid. Ss. 1, 2, 17, 18 and 19 came into force at once. The rest of the Act came into force in respect of-

(i) the Calcutta High Court, ss. 3 to 7 from 1st March, 1928 (see Gazette of India, 1928, Pt. I, p. 325) and ss. 8 to 16 from Ist July 1928 (see ibid., p. 382);

(ii) the Madras High Court, from 16th July, 1928 (see ibid., p. 382);

(iii) the Bombay High Court from 1st January, 1929 (see ibid., p. 714);

(iv) the Allahabad High Curt form 1st June, 1928 (see ibid., p. 400);

(v) the Patna High Court from 1st January, 1929 (see ibid., p. 703);

(vi) the Oudh Chief Court from 1st March, 1928 (see ibid., p. 325);

(vii) the Nagpur High Court, ss. 3 to 7 from 1st January, 1937 and ss. 8 to 16 from 1st April, 1937, see Gazette of India, 1936, Pt. I, p. 1170).

7. Section 2 renumbered as sub-section (1) of that section by the A.O. 1937.

8. Ins. ibid.

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