Central Government Act
Section 50(3)(a) in The Advocates Act, 1961
(a) sections 4, 5, 10 and 20 of the Legal Practitioners Act, 1879 (18 of 1879 ), and so much of sections 8, 9, 19 and 41 of that Act as confer on legal practitioners the right to practise in any court or before any authority or person;