The Schedule
[See Section 9]
Amendment of Enactments
| Enactments amended |
Extent and manner of amendment |
| The Legal Practioners Act, 1879. |
(1) In section 4, after the words "with the permission of the Court" the words and figures "or the in the case of a High Court in respect of which the Indian Bar Councils Act, 1926, is in force, subject to rules made under that Act" shall be inserted.
(2) In section 6, clauses (a) and (b), after the words "Royal Charter" the words and figures "in respect of which, the Indian Bar Councils Act, 1926, is not in force" shall be inserted.
(3) To section 38 the following words and figures shall be added, namely-
"and except as provided by section 36, nothing in this Act applies to persons enrolled as advocates of any High Court under the Indian Bar Council Act, 1926".
(4) In section 41, sub-section (1), after the words "Royal Charter" the words and figures "in respect of which, the Indian Bar Councils Act, 1926, is not in force" shall be inserted. |
| The Indian Stamp Act, 1899 |
In Article 30 of the First Schedule after the words "High Court," where they first occur, the words and figures "under the Indian Bar Councils Act, 1926, or" shall be inserted. |
| The Madras Stamp (Amendment) Act, 1922. |
In Article 25 of Schedule 1A, after the words "High Court" where they first occur, the words and figures "under the Indian Bar Councils Act, 1926, or" shall be inserted. |
| The Bengal Stamp (Amendment) Act, 1922 |
In Article 30 of Schedule IA, after the words "High Court." Where they first occur, the words and figures "under the Indian Bar Councils Act, 1926. or" shall be inserted. |
| The Indian Stamp (Punjab Amendment) Act, 1922. |
In Article 30 of Schedule IA, after the words "High Court." Where they first occur, the words and figures "under the Indian Bar Councils Act, 1926, or" shall be inserted. |
| The Assam Stamp (Amendment) Act, 1922 |
In Article 30 of Schedule IA, after the words "High Court." Where they first occur, the word and or" shall be inserted. |
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