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[Cites 0, Cited by 0] [Section 525] [Entire Act]

State of Bihar - Subsection

Section 525(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)No Vakil or Pleader shall receive a Vakalatnama and no Mukhtar shall receive a Mukhtarnama from a person who is unable to sign his or her name, unless it bears an endorsement in the form prescribed by rule 521 (above).