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State of Chattisgarh - Section

Section 280 in High Court of Chhattisgarh Rules, 2005

280.

The advocate to be designated as Senior Advocate should be an Income Fax Assessee for seven years preceding the date of consideration of his case for designation as Senior Advocate and the annual declared gross income from the profession should not be less than 2 lakhs rupees for the past 3 years.