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State of Chattisgarh - Section

Section 278 in The High Court of Chhattisgarh Rules, 2007

278.

The Advocate to be designated as Senior Advocate should be anIncome Tax 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 immediately preceding 3 years.