Advocates Act, 1961

58A. [ (Note:- Ins. by Act 21 of 1964, sec.25) Special provisions with respect to certain Advocates-

(1) Notwithstanding anything contained in this Act, all advocates who immediately before the 26^th day of July, 1948 were entitled to practice in the High Court in Allahabad or the Chief Court in Oudh and who under the provision of the United Provinces High Courts (Amalgamation) Order, 1948 were recognized as advocates entitled to practice in the new High Court of Judicature at Allahabad but whose names were not formally entered on the roll of advocates of that High Court merely by reason of the non-payment of the fee payable to the Bar Council of the said High Court, and all advocates were enrolled as such between the said date and the 26^th day of May, 1952, shall for the purpose of clause (a) (1) of section 17 be deemed to by persons who were entered as advocates on the roll of the said High Court under the Indian Bar Council Act, 1926 and every such person may, on an application being made in this behalf, be admitted as advocate on the State roll of Uttar Pradesh.

(2) Notwithstanding anything contained in this Act, all advocates who immediately before the 10^th day of October, 1952 were entitled to practice in the High Court of Hyderabad but whose names were not formally entered on the roll of advocates of that High Court merely by reason of the non payment of the fee payable to the Bar Council of the said High Court shall, for the purpose of clause, (a) of sun section (1) of section 17 be deemed to be persons who were entered as advocates on the roll of the said High Court under the Indian Bar Councils Act, 1926 and every such person may, on an application being made in this behalf, be admitted as an advocate on the State roll of Andhra Pradesh or of Maharashtra.

(3) Notwithstanding anything contained in this Act, all advocates, who, immediately before the 1^st day of May, 1960, were entitled to practice in the High Court of Bombay and who applied to get names entered on the roll of advocates of the High Court of Gujarat under the provisions of section 8 of the Indian Bar Councils Act, 1926 but whose names were not so entered by reason of the repeal of the said provision shall, for the purpose of clause (a) of sub section (1) of section 17, be deemed to be persons who were entered as advocates on the roll of the High Court of Gujarat under the said Act and every such person may, on an application being made in this behalf, be admitted as an advocate on the State roll of Gujarat.

(4) Notwithstanding anything contained in this Act, all persons who immediately before the 1^st day of December, 1961, were advocates on the roll of the Court of Judicial Commissioner in any Union territory under any law in force in that territory shall, for the purpose of clause (a) of sub section (1) of section 17, be deemed to be persons who were entered as advocates on the roll of High Court under the Indian Bar Councils Act, 1926 and every such person may, on an application made in this behalf, be admitted as an advocate on the State roll maintained in respect of that Union territory.]

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