Section 459 in Rules of the High Court of Judicature for Rajasthan, 1952

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State of Rajasthan - Section

Section 459 in Rules of the High Court of Judicature for Rajasthan, 1952

459. Return of certificates and renewals allowed.

- Each District Judge shall submit to the High Court in January of each year, a return in the form below of the certificates renewed by his Court for that year; and shall at the same time submit to the High Court a list of such pleaders, as have not applied for a renewal of their certificates or to whom a renewal has been refused:-

No. in High Court's Register and year ofadmission	Name and degree, any	Father's name	Place where practising	Value of stamp on certificate	Date of renewal	Re-marks

At the time when the District Judge submits such returns to the High Court, he shall cause to be forwarded a copy of each such return to each District Magistrate within his judgeship.A list containing the names of all pleaders whose certificates have not been renewed shall in January' of each year be posted in the court house of the District Judge with an intimation that such persons are liable to penalties under section 32 of the Legal Practitioners Act, 1879 (Act No. XVIII of 1879), if found practising without having renewed their certificates.The district in which a pleader was originally enrolled should always be stated in the column of remarks when he obtains enrolment in another district and in preparing this return, the names shall be arranged in the order in which they stand in the High Court's Register.Disability of Lawyers

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State of Rajasthan - Section

Section 459 in Rules of the High Court of Judicature for Rajasthan, 1952

459. Return of certificates and renewals allowed.