(2)[ Without prejudice to the provisions contained in sub-section (1), the High Court at Calcutta may make rules providing for the holding of the Intermediate and the Final examinations for articled clerks to be passed by the persons referred to in section 58-AG for the purpose of being admitted as advocates on the State roll and any other matter connected therewith.] [ Sub-Section (2) omitted by Act 107 of 1976, Section 8 (w.e.f. 1.1.1977) and again inserted by Act 38 of 1977, Section 6 (w.e.f. 30.10.1977).][* * *] [ Sub-Section (3) omitted by Act 107 of 1976, Section 8 (w.e.f. 1.1.1977).]
