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The Andhra Pradesh reorganization Act, 2014 34. Special provision relating to Bar Council and advocates. 1. On and from the date referred to in sub-section ( 1 ) of section 30, in the Advocates Act, 1961, in section 3, in sub-section ( 1 ), in clause ( a ), for the words "Rajasthan, Uttar Pradesh", the words "Rajasthan, Telangana, Uttar Pradesh" shall be substituted. 2. Any person who immediately before the date referred to in sub-section ( 1 ) of section 30 is an advocate on the roll of the Bar Council of the existing State of Andhra Pradesh and practising as an advocate in the High Court at Hyderabad, may give his option in writing, within one year from that date to the Bar Council of such existing State, to transfer his name on the roll of the Bar Council of Telangana and notwithstanding anything contained in the Advocates Act, 1961 and the rules made thereunder, on such option so given his name shall be deemed to have been transferred on the roll of the Bar Council of Telangana with effect from the date of the option so given for the purposes of the said Act, and the rules made there under. 3. The persons other than the advocates who are entitled immediately before the date referred to in sub-section ( 1 ) of section 30, to practise in the High Court at Hyderabad or any subordinate court thereof shall, on and after that date, be recognised as such persons entitled also to practise in the High Court of Andhra Pradesh or any subordinate court thereof, as the case may be. 4. The right of audience in the High Court of Andhra Pradesh shall be regulated in accordance with the like principles as immediately before the date referred to in sub-section ( 1 ) of section 30, are in force with respect to the right of audience in the High Court at Hyderabad.    |
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