Section 14(2) in The Indian Bar Councils Act, 1926
(2)Where rules have been made by any High Court within the meaning of clause (24) of section 3 of the General Clauses Act, 1897 (10 of 1897), or in the case of a High Court for which a Bar Council has been constituted under this Act, by such Bar Council under section 15, regulating the conditions subject to which advocates of other High Courts may be permitted to practise in the High Court, such advocates shall not be entitled to practice therein otherwise than subject to such conditions.
