(2)Notwithstanding anything contained in this Act, every person who, immediately before the date on which the provisions of Chapter III are brought into force in the State of Jammu and Kashmir, 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 in force in the said State, or who would have been so entitled had he not been in public service on the said date, may be admitted as an advocate on the State roll maintained in respect of the said State, if he(i)makes an application for such enrolment in accordance with the provisions of this Act; and(ii)fulfils the conditions specified in clauses (a), (b), (e) and (f) of sub-section (1) of section 24.
