Section 24(2) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

[Cites 0, Cited by 0] [Section 24] [Entire Act]

(2)An Advocate desirous of having a Registered Clerk shall make an application to the Registrar giving following information.

(a)Name

(b)Father's Name

(d)Educational qualifications

(e)Residential Address

(f)Specimen signature

An advocate shall have at a time not more than 2 Registered Clerks unless the Registrar by general or special order otherwise permits.

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