Section 24(3)(a) in The Advocates Act, 1961

[Cites 0, Cited by 2] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(a) in The Advocates Act, 1961

(a)[* * *] [ The words and figures " before the 31st day of March, 1964" omitted by Act 33 of 1968, Section 2 (w.e.f. 5.6.1968).] has, for at least three years, been a vakil or a pleader or a mukhtar, or, was entitled at any time to be enrolled under any law [* * *] [ The words " then in force" omitted by Act 33 of 1968, Section 2 (w.e.f. 5.6.1968)] as an advocate of a High Court (including a High Court of a former Part B State) or of a Court of Judicial Commissioner in any Union territory; or

(aa)[ before the 1st day of December, 1961, was entitled otherwise than as an advocate to practise the profession of law (whether by way of pleading or acting or both) by virtue of the provisions of any law, or who would have been so entitled had he not been in public service on the said date; or] [ Inserted by Act 60 of 1973, Section 18 (w.e.f. 31.1.1974).]

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Union of India - Subsection

Section 24(3)(a) in The Advocates Act, 1961