Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 23] [Entire Act] Union of India - Subsection Section 23(2) in The Advocates Act, 1961 (2)Subject to the provisions of sub-section (1), the Solicitor-General of India shall have pre-audience over all other advocates.
