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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

6. Qualifications:

- No person shall be eligible to be registered as clerk of an advocate unless he/she is a,--
(a)Citizen of India;
(b)Above 18 years of age; and
(c)Passed X Class or equivalent examination.