Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(d) in The Appellate Side Rules of The High Court at Calcutta (d)applications and routine references connected with the admission and enrolment of Pleaders and Mukhtars under Act XVIII of 1879;
