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State of Jharkhand - Section

Section 516 in Civil Court Rules of the High Court of Judicature at Patna

516.

Separate returns should be submitted of (1) Pleaders of the higher grade, (2) Pleaders of the lower grade, and (3) Mukhtars, and the first part of each return should show, in order of seniority, the names, etc., of those who have renewed their certificates; and the latter part, the names, etc., of those who have not done so.