(2)Notwithstanding anything contained in sub-section (1), [a vakil or a pleader who is a law graduate] [ Substituted by Act 21 of 1964, Section 64, Section 13, for certain words.] may be admitted as an advocate on a State roll, if he(a)makes an application for such enrolment in accordance with the provisions of this Act, not later than two years from the appointed day; and(b)fulfils the conditions specified in clauses (a), (b), (e) and (f) of sub-section (1).
