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] [Entire Act] State of Gujarat - Section Section 449 in Gujarat High Court Rules, 1993 449. Advocates may employ two or more clerks. - Two or more clerks of an advocate may be recognized if the extent of practice necessitates their employment. Special care should be taken to see that this condition is satisfied in the case of Advocates of less than ten years standing.
