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] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(ii) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

(ii)The application shall be accompanied by a Certificate of good conduct from two respectable persons of which at least one must be from an advocate of not less than ten years standing in the High Court.