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State of Jharkhand - Section
Section 521 in Civil Court Rules of the High Court of Judicature at Patna
521.
When a Vakaltanama or a Mukhtarnama is given by a party, who can sign his or her name, it must be signed by the party. When the party cannot sign his or her name, the Vakalatnama or Mukhtarnama must be endorsed as follows:-| I, A. B, do hereby appoint C.D.| PleaderVakil| , to act for me in the abovenamed |