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[Cites 0, Cited by 0] [Section 604] [Entire Act]

State of Uttar Pradesh - Subsection

Section 604(c) in The General Rules (Civil), 1957

(c)has obtained-
(i)a certificate from the registered clerk under whom he has worked countersigned by the legal practitioner concerned, that he has a working knowledge of the rules and practice of the courts, can read and write Hindi well and can maintain accounts; and
(ii)a certificate of honesty and good character, from the legal practitioner in whose office he has worked :