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 453 in Gujarat High Court Rules, 1993 453. Mukhtyar not admitted. - No person, shall be admitted or continued as a recognized clerk, if he is or acts as, a recognized agent (Mukhtyar), either under a special or general power of attorney of any person other than the Advocate or the Advocates by whom he is employed.
