Report No. 184

9. Amendment of section 2.-

In section 24 of the principal Act, in sub-section (1), after clause (c), the following clause shall be inserted, namely:

"(d) after obtaining a degree in law recognized under clause (i) of subsection (1) of section 7, he has undergone a course of training by way of attachment to a legal practitioner of more than ten years' standing, for such duration not less than one year and has qualified at the Bar Examination in such manner as may be prescribed by the Bar Council of India".