Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Indian Bar Councils Act, 1926

(1)The Bar Council may, with the previous sanction of the High Court, make rules to regulate the admission of persons to be advocates of the High Court:Provided that such rules shall not limit or in any way affect the power of the High Court to refuse admission to any person at its discretion.