13A. [ Disqualification for enrolment. [Added by Notification No. 38/VIII-C-119, dated February 18, 1958, published in the U.P. Gazette, Part II, dated February, 22, 1958.]
- Where an applicant for admission as a pleader or mukhtar holds any appointment or is engaged in any trade or business, the court may refuse to admit him or may pass such order as it may deem proper.]
