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State of Uttar Pradesh - Section

Section 599 in The General Rules (Civil), 1957

599. Pleader's clerk to issue memo of account.

- The clerk of a lawyer shall, when required by the client, issue to him a memorandum of account showing the details of expenditure of the money of such client, what sums have been paid by the client, what sums have been realized on his behalf and the balance due to him. A clerk who fails to furnish a proper account under this rule shall be liable to removal by order of the District Judge.