LexSection 51 — Rule of construction.―On and from the appointed day, references in any enactment to an advocate enrolled by a High Court
Advocates Act, 1961
Rule of construction.―On and from the appointed day, references in any enactment to an advocate enrolled by a High Court in any form of words shall be construed as references to an advocate enrolled under this Act.Open in Lexace · Ask the AI about this section