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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(2)A legal practitioner desirous of registering his clerk shall make an application to the Registrar. On such application being allowed by the Registrar, his name shall be entered in the Register of Clerks.