Section 52 — Saving.―Nothing in this Act shall be deemed to affect the power of the Supreme Court to make rules under article 145 of

Saving.―Nothing in this Act shall be deemed to affect the power of the Supreme Court to make rules under article 145 of the Constitution― (a) for laying down the conditions subject to which a senior advocate shall be entitled to practise in that Court; 28 (b) for determining the persons who shall be entitled to 1[act or plead] in that Court. CHAPTER VII TEMPORARY AND TRANSITIONAL PROVISIONS

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