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State of Rajasthan - Section

Section 745W in Rules of the High Court of Judicature for Rajasthan, 1952

745W.

(a)An advocate intending to act for a party shall file a Vakalatnama signed by that party.
(b)All notices, processes, etc. shall be served on the advocate at the office address given by him, unless the Judge otherwise, directs, such service will be regarded as proper service on the party.