Section 29 — Advocates to be the only recognised class of persons entitled to practise law.―Subject to the provisions of this Act and
Advocates Act, 1961
Advocates to be the only recognised class of persons entitled to practise law.―Subject to the provisions of this Act and any rules made thereunder, there shall, as from the appointed day, be only one class of persons entitled to practise the profession of law, namely, advocates.Open in Lexace · Ask the AI about this section
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