Section 9(a) in Bombay Industrial Relations Act, 1946
(a)he has practised as an advocate or a pleader for not less than three years in the High Court or any court subordinate thereto, or in any Labour Court, Industrial Court or Tribunal established in the State under this Act or the Industrial Disputes Act, 1947 (XIV of 1947.) or any law corresponding to any such Act, for the time being in force in the State; or
