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SUPREME COURT ADVOCATES (PRACTICE IN HIGH COURTS) ACT, 1951
18 of 1951
28th April, 1951
Act Objective: An Act to authorize advocates of the Supreme Court to practise as of right in any High Court. BE it enacted by Parliament as follows:--
SECTION 01: SHORT TITLE AND EXTENT
(1) This Act may be called the Supreme Court Advocates (Practice in High Courts) Act, 1951.
(2) It extends to the whole of India except the State of Jammu and Kashmir.
SECTION 02: RIGHT OF SUPREME COURT ADVOCATES TO PRACTISE IN ANY HIGH COURT
Notwithstanding anything contained in the Indian Bar Councils Act, 1926 (38 of 1926), or in any other law regulating the conditions subject to which a person not entered in the roll of Advocates of a High Court may be permitted to practise in that High Court, every Advocate of the Supreme Court shall be entitled as of right to practise in any High Court whether or not he is an Advocate of that High Court: Provided that nothing in this section shall be deemed to entitle any person, merely by reason of his being an Advocate of the Supreme Court to practise in a High Court of which he was at any time a Judge, if he had given an undertaking not to practise therein after ceasing to hold office as such Judge. Explanation.-- In this section, "High Court" includes the Court of a Judicial Commissioner.
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