Section 501 in Civil Court Rules of the High Court of Judicature at Patna
501.
As a temporary measure the High Court may exempt any person who was practising as a Pleader or Mukhtar in Pakistan, or any person who having obtained a degree of Bachelor of Law in any of the Universities in Pakistan seeks enrolment as a Pleader for the first time, from all or any of the requirements of the rules framed under Sections 6 and 7 of Act XVIII of 1879 and on such exemption being granted such a person shall be deemed to have complied with the rules.V. Certificates
