[Act
23 of 1923]????? [2nd
April, 1923] [Repealed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:? (1) 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.] In this Act ?legal practitioner?
means a legal practitioner as defined in Section 3 of the Legal Practitioners
Act, 1879 (18 of 1879). 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. Legal
Practitioners (Women) Act, 1923 [Repealed]
Section 3. Women not to be
disqualified by reason only of sex.