Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ADVOCATES (REMOVAL OF DIFFICULTIES) ORDER, 1968 CONTENTS 1. Short title and commencement 2. Construction of references to additional Solicitor-General of India ADVOCATES (REMOVAL OF DIFFICULTIES) ORDER, 1968 11. Published in the Gazette of India, Extraordinary. 1968 Pt. II, Sec. 3(ii). No. 57 S. 0. 740, dated February 23,1968. New Delhi, the 22nd February, 1968.- Whereas difficulty has arisen in giving effect to the provisions of the Advocates Act, 1961 (25 of 1961) in the Union Territory of Delhi consequent on the abolition of the office of Additional Solicitor-General of India. Now, therefore, in exercise of the powers conferred by Section.59 of the Advocates Act, 1961 (25 of 1961), the Central Government hereby makes the following Order, namely:- 1. Short title and commencement :- (1) This Order may be called the Advocates (Removal of Difficulties) Order, 1968. (2) It shall come into force at once. 2. Construction of references to additional Solicitor-General of India :- Until other provision is made in this behalf, the references to the Additional Solicitor- General of India in Cl (a) of sub-section (2) of Section 3 , and the Explanation to Section.35 of the Advocates Act, 1961 (25 of 1961), shall be construed as reference to the Solicitor- General of India.