(1)In this Act, unless there is anything repugnant in the subject or context, -(a)"advocate" means an advocate entered in the roll of advocates of a High Court under the provisions of this Act;(b)"Advocate-General" includes, where there is no Advocate-General, the Government Advocate and, where there is no Advocate-General or Government Advocate, such officer as the State Government may declare to be the Advocate-General for the purposes of this Act;(c)"High Court" means a High Court to which this Act applies; and(d)"prescribed" means prescribed by rules made under this Act.
