Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 467 in The General Rules (Civil), 1986

467. Persons who can write petitions.

- No person shall for remuneration of any kind write petitions for presentation in any Civil Court unless, he-
(a)holds a licence issued by the District Judge; or
(b)is a legal practitioner; or
(c)is a clerk to a legal practitioner and writes the petition in the course of such employment in respect of the cases in which the legal practitioner is engaged provided the petition is signed by the latter.