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 0] [Entire Act] State of Uttar Pradesh - Section Section 551 in The General Rules (Civil), 1957 551. Pleaders. - Person entitled to be admitted as pleader in courts subordinate to High Court are those who are eligible-(a)under Circular Order (Civil) No. 7 of 1882;(b)under the Rules of March 13, 1895; or(c)under the Rules contained in this Chapter.
