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] [Section 451] [Entire Act] State of Gujarat - Subsection Section 451(ii) in Gujarat High Court Rules, 1993 (ii)The application shall state the Advocate's standing at the Bar, the name or names of the recognized clerks, if any, already in his service and the educational qualification of the person proposed to be employed as a recognised clerk.
