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State of Jharkhand - Section

Section 542 in Civil Court Rules of the High Court of Judicature at Patna

542.

The rules regarding registration of Pleaders' clerks shall also apply to the clerks of Vakils and Advocates ordinarily practising in Subordinate Courts.Note. - In exercising the powers mentioned in rules 535 and 538 the Subordinate Civil and Criminal Courts shall be subject to the general control of the District Judge and the District Magistrate respectively.