8A. [ Right to issue restricted Sanads to non-qualified pleaders practicing in Indian State. [This Section was inserted, by Bombay 55 of 1958, section 7.]
- Subject to the provisions of any law for the time being in force, the High Court may issue sanads restricting the right of practice to any specified court or courts in favour of non-qualified (sanadi) pleaders practicing in the Indian States in the Schedules to the Administration of the Indian States Order, 1948, and who held temporary sanads or who put in less than 10 years practice at the date of the merger of the States in which they practiced. The right to practice in respect of pleaders with such restricted sanads shall be determined accordingly.] [This sub-section was added by Bombay 55 of 1958, section 6(2).]
