Section 509 in Civil Court Rules of the High Court of Judicature at Patna
509.
If any person who has obtained the degree or passed the examination entitling him to be admitted and enrolled as a Pleader or as a Mukhtar, shall fail to apply for such admission and enrolment for a period of one year from the time of his being so entitled, he shall not be admitted and enrolled unless, by special order of the High Court, the time for such application shall be extended.
