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State of Uttar Pradesh - Section

Section 565 in The General Rules (Civil), 1957

565. Enrolment in more than one district.

- Where a pleader or Mukhtar wishes to practice in more than one district every application for enrolment other than the first shall be forwarded to the High Court by the District Judge concerned with a report indicating whether in his opinion he is a Fit and proper person for such further enrolment.