Section 3(4) in The General Clauses Act, 1977 (1920 A. D.)
(4)Barrister. - "Barrister", shall mean a barrister of England or Ireland, or a member of the Faculty of Advocates in Scotland ;[(5) British India. - "British India" shall mean, as respects the period before the commencement of Part III of the Government of India Act, 1935, all territories and places within His Majesty's dominions which were for the time being governed by His Majesty through the Governor General of India or through any Governor or officer subordinate to the Governor General of India, and as respects any period after that date and before the date of the establishment of the Dominion of India, means all territories for the time being comprised within the Governor's Provinces and the Chief Commissioner's Provinces, and as respects any period after the date of the establishment of the Dominion of India and promulgation of the Adaptation of Laws Order, 2008, all territories comprised in a State specified in Part A of the First Schedule to the Constitution of India and the States of Ajmere, Coorg and Delhi; ] [Clause (5) substituted by A. L. O. (Svt). 2008.]
