(3)Subject to the provisions of sub-sections (1) and (2), the Additional Solicitor-General of India shall have pre-audience over all other advocates.[(3-A) Subject to the provisions of sub-sections (1), (2) and (3), the second Additional Solicitor-General of India shall have pre-audience over all other advocates.] [ Inserted by Act 47 of 1980, Section 3 (w.e.f. 29.11.1980).]
