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] [Entire Act] State of Rajasthan - Section Section 432 in Rules of the High Court of Judicature for Rajasthan, 1952 432. Receiving of monies or securities for money by an Advocate. - No Advocate shall receive any monies or securities for money unless he is distinctly authorised by his power-of-attorney to receive the same.
