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State of Uttar Pradesh - Section

Section 568 in The General Rules (Civil), 1957

568. Choice of senior and his fee.

- The pupil may engage himself for training with a senior advocate or pleader of his own choice provided that no senior advocate or pleader shall, save for exceptional reasons and with the approval of the High Court or the District Judge, have more than four pupils under training with him at any time. Ho senior advocate or pleader shall demand from such pupil a large fee than three hundred rupees for such training.