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State of Jharkhand - Section
Section 520 in Civil Court Rules of the High Court of Judicature at Patna
520.
Every Mukhtar who has acted for a suitor in any appeal or matter shall be bound to furnish to his client within 15 days after the decree or order of the Court has been signed, an account in the form hereto annexed and in a language which the client understands, showing all receipts and disbursements which have passed through his hands in the cause; and to such account shall be annexed a receipt signed by the Advocate, Vakil or Pleader for all fees paid to him.A. B., in account with C.D., Mukhtar of the Subordinate Court of| Cr. | Dr. | ||
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| 20...1st JanuaryTo money advanced | Rs. P.......... | 20JanuaryTo paid for (here stateparticulars)To my fee for (here state the particular acts he has done inthe matter). To fee paid to E.F. Advocate,Vakil, orPleaders for, etc. | Rs. P.... |