(d)[ Subject to such conditions as the High Court may impose, a person who was, or is, entitled to practice as a pleader, Vakil or Advocate in an area which has been, or thereafter may be merged with the State of Uttar Pradesh.] [Inserted by Notification No. 126/VIII-b-48 and 1, published in U. P. Gazette, Part II, dated 3-10-1959.]
