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[Cites 0, Cited by 6] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Indian Bar Councils Act, 1926

(3)Nothing in this section shall be deemed to limit or in any way affect the power of the High Court of Judicature at Fort William in Bengal or of the High Court of Judicature at Bombay to make rules determining the persons who shall be entitled respectively to plead and to act in the High Court in the exercise of its original jurisdiction.