Section 14(1) in The Indian Bar Councils Act, 1926
(1)An advocate shall been titled as of right to practise -(a)subject to the provisions of sub-section (4) of section 9, in the High Court of which he is an advocate, and(b)save as otherwise provided by sub-section (2) or by or under any other law for the time being in force in any other Court and before any other Tribunal or person legally authorized to take evidence, and(c)before any other authority or person before whom such advocate is by or under the law for the time being in force entitled to practise.
