Section 434 in Rules of the High Court of Judicature for Rajasthan, 1952
434. Execution of Vakalatnama.
- Every Vakalatnama shall contain in full the name of the person, or where there are more than one, of every person who thereby appoints the Advocate to act on his behalf and shall be executed by every such person.When the person by whom an Advocate or pleader is appointed is unable to write his name, his mark upon the Vakalatnama shall be attested by a witness.
