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 287] [Entire Act] State of Chattisgarh - Subsection Section 287(1) in The High Court of Chhattisgarh Rules, 2007 (1)The expression 'recognized clerk' means a clerk employed by a legal practitioner and permitted as such to have access to the Court and the Registry in connection with his clerical work.
