This Act may be called the Legal Practitioners Act, 1879; and shall come into force on the first day of January, 1880. Local extent .--This section and section 2 extend to the whole of India 1 [except the State of Jammu and Kashmir*.]. 2 [The rest of this Act extends, in the first instance, only to the territories which, immediately before the 1st November, 1956, were comprised in West Bengal, Uttar Pradesh, Punjab, Bihar, Madhya Pradesh, Assam, Orissa and Delhi. But the State Government of any State may, from time to time, by notification in the Official Gazette, extend 3 all or any of the provisions of the rest of this Act to the whole or any part of that State to which such provisions do not extend.]Open in Lexace · Ask the AI about this section
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