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[Cites 0, Cited by 8] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Indian Bar Councils Act, 1926

(1)No person shall be entitled as of right to practices in any High Court, unless his name is entered in the roll of the advocates of the High Court maintained under this Act:Provided that nothing in this sub-section shall apply to any attorney of the High Court.