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Advocates Act, 1961 23. Right of pre-audience- (1) The Attorney General of India shall have pre-audience over all other advocates. (2) Subject to the provision of sub- section (1), the Solicitor General of India shall have pre-audience over all other advocates. (3) Subject to the provision of sub section (1) and (2), the Additional Solicitor General of India shall have pre-audience over all other advocates. [(3A) (Note:- Ins. by Act 47 of 1980, sec.3) Subject to the provision of sub-sections (1), (2), (3) the second Additional Solicitor-General and (3A) the Advocate General of India shall have pre-audience over all other advocates] (4) Subject to the provisions of sub section (1), [ (Note:- Subs. by Act 47 of 1980, sec.3, for the brackets, figures and work "(2) and (3)" (2), (3) and (3A)] the Advocate-General of any State shall have pre-audience over all other advocates, and the right of pre-audience among Advocates General inter se shall be determined by their respective seniority. (5) Subject as aforesaid- (i) senior advocates shall have pre-audience over other advocates and (ii) the right of pre-audience over senior advocates inter se and other advocates inter se shall be determined by their respective seniority.    |
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