(a)[ a person had been practicing at least for ten years, or [ Substituted by G.S.R. 17(E), dated 5.1.2000 (w.e.f. 5.1.2000).](aa)a person belonging to Scheduled Castes/Scheduled Tribes and other Backward Classes had been practicing at least for seven years, or(ab)a woman who had been practicing at least for seven years, as a legal practitioner, or]
