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State of Rajasthan - Section
Section 447 in Rules of the High Court of Judicature for Rajasthan, 1952
447. Enrollment in District Court.
- If the certificate be in order and District Judge is satisfied that the applicant is not suffering from leprosy or other dangerous malady and is otherwise a proper person to be enrolled, he shall cause his name to be entered in a register to be kept in the following form, and shall cause to be endorsed on his certificate a memorandum certifying that the applicant has been enrolled in the Court.The register shall be maintained in two parts, one for pleaders, first grade, and the other for pleaders, second grade.Form of Register| Name | Father's name | Address | Value of stamp on Certificate | Date of enrollment | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |