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[Cites 0, Cited by 0] [Section 574] [Entire Act]

State of Uttar Pradesh - Subsection

Section 574(b) in The General Rules (Civil), 1957

(b)If he has not passed any of the examination mentioned in clause (a) above he may on application and on payment of the requisite fee be admitted as a pleader of the second or third grade or as a Mukhtar entitled to be enrolled in Rampur Judgeship only.