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State of Uttar Pradesh - Section

Section 552 in The General Rules (Civil), 1957

552. Pleader of the first grade.

- Subject to these rules a pleader holding a certificate written upon a stamp paper of the value of twenty-five rupees shall be competent to appear, plead and act in any subordinate court civil or criminal and in any revenue office as defined in Section 3 of the Legal Practitioner's Act, 1879.