(a) sections 6, 7, 18 and 37 of the Legal Practitioners Act, 1879 (18 of 1879 ), and so much of sections 8, 9, 16, 17, 19 and 41 of that Act as relate to the admission and enrolment of legal practitioners;

(b) sections 3, 4 and 6 of the Bombay Pleaders Act, 1920 (Bombay Act 17 of 1920 );

(c) so much of section 8 of the Indian Bar Councils Act, 1926 (38 of 1926 ), as relates to the admission and enrolment of legal practitioners;

(d) the provisions of the Letters Patent of any High Court and of any other law in so far as they relate to the admission and enrolment of legal practitioners.