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Advocates Act, 1961 52. Saving- Nothing in this Act shall be deemed to affect the power for the Supreme Court to make rules under Article 145 if the Constitution- a. for laying down the conditions subject to which a senior advocate shall be entitled to practice in that Court. b. For determining the persons who shall be entitled to [ (Note:- Subs. by Act 70 of 1993, sec.9) act or plead] in that Court.    |
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