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Advocates Act, 1961 58AG. [ (Note:- Section 58AG ins. by Act 38 of 1977, sec.7) Special provisions in relation to article clerks- Notwithstanding anything contained in this Act, every person who immediately before the 31st day of December, 1976 has commenced his articleship and passed the Preliminary examination, for the purpose of enrolment as an attorney of the High Court at Calcutta in accordance with rules made under sub section (2) of section 34, before the omission of that sub section by the Advocates (Amendment) Act 1976, (107 of 1976), may be admitted as an advocate on the State roll if he- (i) Passes, on or before the 31st day of December, 1980- a. That Final examination in a case where such person has before the 31st day of December, 1976, passed the Intermediate examination. b. The Intermediate and Final examinations in any other case. Explanation-For the purpose of this clause, the High Court at Calcutta may prescribe such rules as may be necessary under sub section (2) of Section 34, specifying the nature of the examination and any other matter relating thereto: ii. makes an application for such enrolment in accordance with the provisions of his Act, and iii. fulfills the conditions specified in clauses (a), (b), (e) and (f) of sub section (1) of Section 24.    |
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