Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 220(3)] [Section 220] [Entire Act] Union of India - Subsection Section 220(3)(d) in Government of India Act, 1935 (d)has for at least ten years been a pleader of any High Court, or of two or more such Courts in succession.