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Advocates Act, 1961 58AE. Special provisions in relation to the Union territory of Goa, Daman and Diu - (1) Notwithstanding anything contained in this Act, all persons who, immediately before the date on which the provisions of Chapter III are brought into force in the Union territory of Goa, Daman and Diu, were entitled to practice the profession of law (whether by way of pleading or acting or both) under any law in force in the said Union territory or who would have been so entitled had they not been in public service on the said date, shall. For the purpose of clause (a) of sub section (1) of section 17, be deemed to persons who were entered as advocates on the roll of a High Court under the Indian Bar Councils Act, 1926, and every such person may on an application made in this behalf within such time as may be specified by the Bar Council of Maharashtra, be admitted as an advocate on the State roll, maintained in respect of the said Union territory. Provided that the provisions of this sub section shall not apply to any person who, on the date of the application aforesaid, was not a citizen of India. (2) Notwithstanding anything contained in this Act, every person who immediately before the date on which the provisions of Chapter IV are brought into force in the Union territory of Goa, Daman and Diu, was practicing the profession of law (whether by way of pleading or acting or both or in any other way) by virtue of the provisions of any law in force in the said law Union territory, or who does not elect to be or is not qualified to be enrolled as an advocate under sub section (1) shall, notwithstanding the repeal by this Act of the relevant provisions of such law, continues to enjoy the same rights as respects practice in any court or revenue office or before authority or person and be subject to the disciplinary jurisdiction of the same authority which he enjoyed, or as, the case may be, to which he was subject, immediately before the said date and accordingly the relevant provisions of the law aforesaid shall have effect in relation to such persons as if they had not been repealed. (3) On the date of which this Act or any part thereof comes into force in the Union territory of Goa, Daman and Diu, the law in force in that Union territory which corresponds to this Act or such part and which does not stand repealed by virtue of the provisions of section 50 of this Act, shall also stand repealed.    |
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