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State of Uttar Pradesh - Section

Section 559 in The General Rules (Civil), 1957

559. No right to practice without enrolment.

- A pleader or Mukhtar is entitled to practice only after enrolment and then only in a court or revenue office within the territorial limits of the jurisdiction of the District Judge of the district in which he is enrolled or in a court or revenue office without such limits if the case is one in which the cause of action arose within such limits.