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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(1)A legal practitioner desirous of registering his clerk shall make an application to the Registrar in Form IV and on such application being allowed by the Registrar, the name of his clerk shall be entered in the register of clerks.