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State of Madhya Pradesh - Section

Section 545 in M.P. Civil Court Rules, 1961

545.

No clerk recognised as the clerk of one legal practitioner shall do business in Courts or in offices thereof on behalf of any other legal practitioner unless permitted- in writing to do so by his master on special occasions.Note. - Two legal practitioners cannot be allowed to engage a single clerk. If a legal practitioner cannot employ a separate clerk he should do his own work. But one clerk may be allowed for two closely related legal practitioners, such as father and son or brothers.