Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 27 in The Supreme Court Advocates (Practice In High Courts) Act, 1951 27. /1397[28th April, 1951]An Act to authorize advocates of the Supreme Court to practise as of right in any High Court.BE it enacted by Parliament as follows:--
