LexSection 33 — Advocates alone entitled to practise.―Except as otherwise provided in this Act or in any other law for the time being in
Advocates Act, 1961
Advocates alone entitled to practise.―Except as otherwise provided in this Act or in any other law for the time being in force, no person shall, on or after the appointed day, be entitled to practise in any court or before any authority or person unless he is enrolled as an advocate under this Act.Open in Lexace · Ask the AI about this section