(4)Notwithstanding the repeal by sub-section (2) of section 50 of the provisions of the Legal Practitioners Act, 1879 (18 of 1879), or of the Bombay Pleaders Act, 1920 (Bombay Act 17 of 1920), or of any other law relating to the admission and enrolment of legal practitioners, the provisions of the Acts and law aforesaid]and any rules made thereunder insofar as they relate to [the renewal or the issue by way of renewal] [ Substituted by Act 21 of 1964, Section 24, for " the issue and renewal" .] of a certificate to a legal practitioner authorising him to practise shall have effect until Chapter IV comes into force and, accordingly , every certificate issued or renewed to a legal practitioner (who is not enrolled as an advocate under this Act) which is or purports to be issued or renewed under the provisions of either of the aforesaid Acts [or of the other law] [ Inserted by Act 32 of 1962, Section 3.] during the period beginning with the 1st day of December, 1961 and ending with the date on which Chapter IV comes into force, shall be deemed to have been validly issued or renewed.]
