- [The number of pleaders shall not be limited, but any person duly qualified and of unexceptionable character shall be entitled to a sanad of appointment.] [Cf. Act 1 of 1846, sections. 4 and 5.]Second. - .[Qualifications; appointment how made.] Repealed Act I of 1846.Sanads to be furnished. - Third. - [Each pleader, on being found qualified, shall be furnished with a sanad, under the seal of the Court of Sadr Diwani Adalat. in the form of Appendix J.] [Cf. Act 1 of 1846, sections 4 and 5.]
