- The following educational qualifications are prescribed for the purpose of clause (vi) of sub-section (2) of section 288 :-A degree in Commerce or Law conferred by any of the following Universities:-(I)Indian Universities :Any Indian University incorporated by any law for the time being in force.(II)Rangoon University.(III)English and Welsh Universities :The Universities of Birmingham, Bristol, Cambridge, Durham, Leeds, Liverpool, London, Manchester, Oxford, Reading, Sheffield and Wales.(IV)Scottish Universities :The Universities of Aberdeen, Edinburgh, Glasgow and St. Andrews.(V)Irish Universities :The Universities of Dublin (Trinity College), the Queen's University, Belfast and the National University of Dublin.(VI)Pakistan Universities:Any Pakistan University incorporated by any law for the time being in force.
