Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(4) in The Indian Bar Councils Act, 1926 (4)The respective rights of pre-audience of advocates of the High Court shall be determined by seniority:Provided that the Advocate-General shall have pre-audience overall other advocates.
