Section 448 in Rules of the High Court of Judicature for Rajasthan, 1952
448. Enrollment in two districts.
- If a pleader wishes to practise in more than one district under the High Court, his application for his second or other enrollment must be forwarded to the High Court with the necessary endorsement by the District Judge of such second or other district, that in his opinion he is a suitable person for such further enrollment, provided that no fresh stamp under the Schedule of Legal Practitioners Act will be required.
