Section 23 — Right of pre-audience.―(1) The Attorney-General of India shall have pre-audience over all other advocates

Right of pre-audience.―(1) The Attorney-General of India shall have pre-audience over all other advocates. (2) Subject to the provisions of sub-section (1), the Solicitor-General of India shall have pre-audience over all other advocates. (3) Subject to the provisions of sub-sections (1) and (2), the Additional Solicitor-General of India shall have pre-audience over all other advocates. 4[(3A) Subject to the provisions of sub-sections (1), (2) and (3), the second Additional Solicitor-General of India shall have pre-audience over all other advocates.] (4) Subject to the provisions of sub-sections (1), 5[(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

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