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Advocates Act, 1961 55. Rights of certain existing legal practitioners not affected- Notwithstanding anything contained in this Act,- a. every pleader or vakil practicing as such immediately before the date on which Chapter IV comes into force (hereinafter in this section referred to as the said date) by virtue of the provisions of the Legal Practitioners Act, 1879 (18 of 1879), the Bombay Pleaders Act, 1920 (17 of 1920), or any other law who does not elect to be or is not qualified to be enrolled as an advocate under this Act. b. [ (Note:- Clause (b) omitted by Act 107 of 1976, sec.10) ] c. [ (Note:- Subs. by Act 21 of 1964, sec.23) every mukhtar practicing as such immediately before the said date by virtue of the provisions of the Legal Practitioners Act, 1879, or any other law, who does not elect to be, or is not qualified to be, enrolled as an advocate under this Act. d. Every revenue agent practicing as such immediately before the said date by virtue of the provisions of the Legal Practitioners Act, 1879 or any other law]; shall, notwithstanding the repeal by this Act of the relevant provisions of the Legal Practitioners Act, 1879 (18 of 1879), the Bombay Pleaders Act, 1920 (Bombay Act 17 of 1920) or other law, continue to enjoy the same rights as respects practice in any court or revenue office or before any 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relevant provisions of the Acts or law aforesaid shall have effect in relation to such persons as if they had not been repealed.    |
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