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 Gujarat - Section Section 455 in Gujarat High Court Rules, 1993 455. When recognised clerk can act on behalf of advocate. - A recognised clerk may act on behalf of his master's client in all matters of formal nature which do not require the personal attendance of an Advocate.
