- Nothing in this Act shall be deemed to affect the power of the Supreme Court to make rules under article 145 of the Constitution(a)for laying down the conditions, subject to which a senior advocate shall be entitled to practise in that Court;(b)for determining the persons who shall be entitled to [act or plead] [ Substituted by Act 70 of 1993, Section 9, for " act" (w.e.f 24.12.1993).] in that Court.
