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State of Gujarat - Section

Section 456 in Gujarat High Court Rules, 1993

456. Recogonised clerk to give receipts for money received from clients.

- When a recognized clerk receives any money from his master's client, he shall give to the client a receipt for the amount received for e.g. memorandum of appeal, process fees, advocate's fee etc. The details shall be set out separately either in the receipt itself or on a separate piece of paper attached to it.