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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(b) in The U.P. Judicial Service Rules, 2001

(b)must be an advocate enrolled under the provisions of the Advocates Act, 1961 or a Barrister of England or Northern Ireland or a member Faculty of Advocates in Scotland and is entitled to practice in the court or courts subordinate there to;