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State of Uttar Pradesh - Section

Section 554 in The General Rules (Civil), 1957

554. Pleader of the third grade.

- Subject to these rules a pleader holding a certificate written on a stamp paper of the value of five rupees shall be competent to appear, plead and act in the court of a Munsif or a Collector or in any revenue office subordinate to a Collector in any subordinate criminal court except the court of Session and the court of a Magistrate when such Magistrate is exercising appellate jurisdiction.