Section 62(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)On and from the date of commencement of this Act, every person ordinarily resident within the University area, who -(i)has been for at least three years a law graduate of any University in the territory of India; or(ii)is a registered law graduate of any University in the territory of India shall be entitled to have his name entered in the register of law graduates maintained under this Act, for a period of five years, on payment of such fee and subject to such conditions as may be prescribed by the statutes.
