act 023 of 1923 : Legal Practitioners (Women) Act, 1923 [Repealed]

Legal Practitioners (Women) Act, 1923 [Repealed]

ACTNO. 23 OF 1923

04 February, 1923

[Repealed by Act 25 of 1961]

An Act for the removal of doubts regarding the right of women to be enrolled and to practise as legal practitioners.

WHEREAS it is expedient to remove certain doubts which have arisen as to the right of women to be enrolled and to practise as legal practitioners; It is hereby enacted as follows:

Section 1. Short title and extent

This Act may be called the Legal Practitioners (Women) Act, 1923.

1[(2) It extends to the whole of India except 2[the territories which, immediately before the 1st November, 1956, were comprised in Part B States.]

Section 2. Definition

In this Act legal practitioner means a legal practitioner as defined in Section 3 of the Legal Practitioners Act, 1879 (18 of 1879).

Section 3. Women not to be disqualified by reason only of sex

Notwithstanding anything contained in any enactment in force in 3[the territories to which this Act extends] or in the letters patent of any High Court or in any rule or order made under or in pursuance of any such enactment or letters patent, no woman shall, by reason only of her sex, be disqualified from being admitted or enrolled as a legal practitioner or from practising as such; and any such rule or order which is repugnant to the provisions of this Act shall, to the extent of such repugnancy, be void.

1. Subs. by the A. O. 1950, for the original section.

2. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for Part B States .

3. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for Part A States and Part C States .