Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 3 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000

3. Recognition of Advocates' Clerks.

- Recognition of Advocates' Clerks employed by an Advocate shall be recognised as an Advocates' Clerks by the High Court or by the District Judge concerned on receiving an application from such Clerk, accompanied by the original copy of the appointment order issued by the Advocates concerned.