(3)[ Notwithstanding anything contained in sub-section (1) a person who] [ Inserted by Act 21 of 1974, Section 13.](a)[* * *] [ The words and figures " before the 31st day of March, 1964" omitted by Act 33 of 1968, Section 2 (w.e.f. 5.6.1968).] has, for at least three years, been a vakil or a pleader or a mukhtar, or, was entitled at any time to be enrolled under any law [* * *] [ The words " then in force" omitted by Act 33 of 1968, Section 2 (w.e.f. 5.6.1968)] as an advocate of a High Court (including a High Court of a former Part B State) or of a Court of Judicial Commissioner in any Union territory; or(aa)[ before the 1st day of December, 1961, was entitled otherwise than as an advocate to practise the profession of law (whether by way of pleading or acting or both) by virtue of the provisions of any law, or who would have been so entitled had he not been in public service on the said date; or] [ Inserted by Act 60 of 1973, Section 18 (w.e.f. 31.1.1974).][* * *] [ Clause (b) omitted by Act 60 of 1973, Section 18 (w.ef. 31.1.1974).](c)before the 1st day of April, 1937, has been an advocate of any High Court in any area which was comprised within Burma as defined in the Government of India Act, 1935; or(d)is entitled to be enrolled as an advocate under any rule made by the Bar Council of India in this behalf,may be admitted as an advocate on a State roll if he(i)makes an application for such enrolment in accordance with the provisions of this Act; and(ii)fulfils the conditions specified in clauses (a), (b), (e) and (f) of sub-section (1).
