(c)[ every mukhtar practising as such immediately before the said date by virtue of the provisions of the Legal Practitioners Act, 1879 (18 of 1879), or any other law, who does not elect to be, or is not qualified to be, enrolled as an advocate under this Act; [[ Clause (b) omitted by Act 107 of 1976, Section 10 (w.e.f. 1.1.1977) [* * *]</span></a> </p>
