(4)Subject to the provisions of sub-sections (1), [(2), (3) and (3-A)] [ Substituted by Act 47 of 1980, Section 3, for " (2) and (3)" (w.e.f. 29.11.1980).], the Advocate-General of any State shall have pre-audience over all other advocates, and the right of pre-audience among Advocates-General inter se shall be determined by their respective seniority.
