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State of Uttar Pradesh - Section

Section 563 in The General Rules (Civil), 1957

563. Certificate under Section 7 of the Legal Practitioners' Act, 1879.

- If the application is granted by the High Court a certificate shall be issued to the applicant under Section 7 of the Legal Practitioners' Act, 1879, under the signature of the Registrar in the prescribed form. Such certificate shall be written on the stamp paper of the appropriate value.